Preamble - NATIONAL HIGHWAYS FEE (DETERMINATION OF RATES AND COLLECTION), AMENDMENT, RULES, 2019

NATIONAL HIGHWAYS FEE (DETERMINATION OF RATES AND COLLECTION), AMENDMENT, RULES, 2019

PREAMBLE

In exercise of the powers conferred by section 9 of the National Highways Act, 1956 (48 of 1956), the Central Government hereby makes the following rules further to amend the National Highways Fee (Determination of Rates and Collection) Rules, 2008, namely:-

Rule 1 - Short title and commencement

(1) These rules may b e called the National Highways Fee (Determination of Rates and Collection), Amendment, Rules, 2019.

(2) They shall come into force on the date of their publication in the Official Gazette.

Rule 2 - RULE 2

In the National Highways Fee (Determination of Rates and Collection) Rules, 2008, in rule 11,

a in the opening paragraph, after the words "mechanical vehicle", the words "and a security vehicle" shall b e inserted;

b in clause (a), after the sub-clause (xxv) and before clause (b), the following Explanation shall b e inserted, namely:

Explanation.- For the purposes of this clause, "security vehicle" means the vehicle carrying security personnel from Central armed forces or Central para-military forces or State police;.'.