Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National Highways (Rate Of Fee) Rules, 1997 CONTENTS 1. Short title and commencement 2. Definitions 3. Rate National Highways (Rate Of Fee) Rules, 1997 In exercise of the powers conferred by section 9 read with sub- section (1) of section 7 of the National Highways Act, 1956 (48 of 1956), the Central Government hereby makes the following rules to lay down the rate of fee for the use of sections of any national highway or bridges or both, namely:- 1. Short title and commencement :- (1) These rules may be called the National Highways (Rate of Fee) Rules, 1997. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "Act" means the National Highways Act, 1956 (48 of 1956); (b) "mechanical vehicle" means any laden or unladen vehicle designed to be driven under its own power, including a motor vehicle as defined in clause (28) of section 2 of the Motor Vehicles Act, 1988 (59 of 1988); (c) "bridge" means a permanent bridge or a temporary bridge, as the case may be; (d) "Section of national highway or permanent bridge or temporary bridge" means that continuous length of national highway or permanent bridge or temporary bridge on national highway as notified by the Central Government in Official Gazette on which fee shall be charged. 3. Rate :- The rate of fee for services rendered in relation to the use of ferries, permanent bridges, temporary bridges or tunnels on any section of national highway or bridge or both and the period of collection of such fee may be determined and levied by the Central Government, by notification in the Official Gazette, having regard to the expenditure involved in building, maintenance and management operation of the whole or part of such section of national highway, or bridge or both, and the volume of traffic and vehicle operating costs thereon. (2) The fee under sub-rule (1) for projects involving conversion into four-lanes of existing two-lane of national highways shall not exceed the capping rates given below at June 1997 prices, namely:- S. No. Type of vehicle Rate 1. Car or Jeep or Van Rs. 0.40 per km 2. Light commercial vehicles Rs. 0.70 per km 3. Truck or Bus Rs. 1.40 per km 4. Heavy construction machinery and earthmoving equipment Rs. 3.00 per km (3) The rate of fee fixed under sub-rule (1) and sub-rule (2) shall be linked to the wholesale price index of a year and may be determined on yearly basis and be rounded to the nearest rupee by the Central Government over the rates notified.