Section 4(2) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

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Union of India - Subsection

Section 4(2) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

(2)[The fee] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] for use of a section of national highway of four or more lanes shall, for the base year 2007-08, be the product of the length of such section multiplied by the following rates, namely:--

Typeof Vehicle	BaseRate of Fee Per Km. (In rupees)
Car,Jeep, Van or Light Motor Vehicle	0.65
LightCommercial Vehicle, Light Goods Vehicle or Mini Bus	1.05
Bus orTruck (Two Axles)	2.20
Three-axlecommercial vehicles	2.40
HeavyConstruction Machinery(HCM) or Earth Moving Equipment (EME) orMulti-Axle Vehicle (MAV) (four to six axles)	3.45
OversizedVehicles (seven or more axles)	4.2

[* * *] [Omitted explanation by Notification No. G.S.R. 220(E) dated 23.3.2015 (w.e.f. 5.12.2008).]

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Union of India - Subsection

Section 4(2) in The National Highways fee (Determination of Rates and Collection) Rules, 2008