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act 048 of 1956 : National Highways Act, 1956

Section 1. Short title, extent and commencement.

(1) This Act may be called the National Highways Act, 1956.

(2) It extends to the whole of India.
(3) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.


1. 15th April, 1957, vide S.R.O. 1180(E), dated 4th April, 1957, see Gazette of India, 1957, Part II, s. 3(ii).

Section 2. Declaration of certain highways to be national highways.

(1) Each of the highways specified in the Schedule 1*** is hereby declared to be a national highway.

(2) The Central Government may, by notification in the Official Gazette, declare any other highway to be a national highway and on the publication of such notification such highway shall be deemed to be specified in the Schedule.
(3) The Central Government may, by like notification, omit any highway from the Schedule and on the publication of such notification, the highway so omitted shall cease to be a national highway.


1. The words "except such parts thereof as are situated within any municipal area" omitted by Act 16 of 1997, s. 2 (w.e.f. 24- 1-1997).

Section 3. Definitions.

1[3. Definitions.--In this Act, unless the context otherwise requires,--

(a) "competent authority" means any person or authority authorised by the Central Government, by notification in the Official Gazette, to perform the functions of the competent authority for such area as may be specified in the notification;
(b) "land" includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth.]


1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Year Description Hindi Description Files(Eng) Files(Hindi)
12-01-2011 Amendment to the principal rules of the National Highways Fee (Determination of Rates and Collection) Rules, 2008
18-01-2019 The National Highways (Manner of deposition) Rules, 2018
Year Description Hindi Description Files(Eng) Files(Hindi)
07-05-2005 Amendment in the Notification bearing S.O. No. 334 (E), dated 07.02.2013
06-11-2012 Amendment in the Notification bearing S.O. No. 1153(E), dated 22.05.2012
11-12-2012 National Highways Fee (Determination of Rates and Collection) Rules, 2008, S.O. 862(E) dated 31.05.2007
08-03-2013 Notification No. SO. 1088 (E)dated 05.05.2008
10-07-2014 The Central Government in partial compliance to the order dated 17th april, 2014 and 24th april, 2014 passed by Hon'ble Supreme Court. of India
18-09-2014 Gazette of India notification bearing SO 2442 (E) dated 18.09.2014 for user fee collection
10-12-2014 Amendments in the notification bearing S.O. No. 403(E), dated 05th February, 2009,
30-12-2014 Amendment in the notification number S.O. 760(E), dated the 18th March, 2009
11-02-2015 Amendment in the Notification of the Government of India in the Ministry of Shipping, Road Transport and Highways (Department of Road Transport and Highways) bearing S.O. No. 926(E), dated 6th April,2009
16-03-2015 National Highways (collection of Fees by any person for the use of section of National Highway/permanent bridge/temporary bridge on National Highway) Rules, 1997
29-05-2015 Amendments in the notification of the Government of India in the Ministry of Road, Transport and Highways bearing S.O. No. 2519(E), dated 25th September 2014
01-07-2015 Amendment in the notification of the Government of India in the Ministry of Road Transport and Highways number S.O. 1081 (E), dated the 30.04.2013
01-07-2015 amendment in the Notification No. S.O. 2405(E), dated 18.09.2009
01-07-2015 Amendment in the Notification No. S.O. 912(E), dated 21.04.2010
18-01-2016 National Highways Fee (Determination of Rates and Collection) Rules, 2008 as amended, the Central Government by notification of the Government of India vide S.O. No. 249 (E) dated 08.02.2012
28-01-2016 amendment in the Notification of the Government of India in the Ministry of Road Transport and Highways bearing S.O. No. 50 (E), dated 06.01.2015
04-03-2016 Amendment in the notification of the Government of India in the Ministry of Road Transport and Highways number S.O. 1457(E) dated the 20th December 2003
04-03-2016 Amendment in the Notification of the Government of India in the Ministry of Road Transport and Highways bearing S.O. No. 594(E), dated 08.03.2013
04-05-2016 Amendment in the Notification bearing S.O. No. 2921(E), dated 17.12.2012
11-08-2016 National Highways (Collection of Fees by any person for the use of section of National Highways/permanent bridge/temporary bridge on National Highway) Rules, 1997
15-11-2016 Amendments in the notification bearing S.O. No. 946(E), dated 30th April 2012
21-11-2017 Amendment in the Notification bearing S.O. No. 3158 (E), dated 24.11.2015
Section 3A. Power to acquire land, etc.

1[3A. Power to acquire land, etc.--(1) Where the Central Government is satisfied that for a public purpose any land is required for the building, maintenance, management or operation of a national highway or part thereof, it may, by notification in the Official Gazette, declare its intention to acquire such land.

(2) Every notification under sub-section (1) shall give a brief description of the land.
(3) The competent authority shall cause the substance of the notification to be published in two local newspapers, one of which will be in a vernacular language.]


1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Section 3B. Power to enter for survey, etc.

1[3B. Power to enter for survey, etc.--On the issue of a notification under sub-section (1) of section 3A, it shall be lawful for any person, authorised by the Central Government in this behalf, to--

(a) make any inspection, survey, measurement, valuation or enquiry;
(b) take levels;
(c) dig or bore into sub-soil;
(d) set out boundaries and intended lines of work;
(e) mark such levels, boundaries and lines placing marks and cutting trenches; or
(f) do such other acts or things as may be laid down by rules made in this behalf by that Government.]


1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Section 3C. Hearing of objections.

1[3C. Hearing of objections.--(1) Any person interested in the land may, within twenty-one days from the date of publication of the notification under sub-section (1) of section 3A, object to the use of the land for the purpose or purposes mentioned in that sub-section.

(2) Every objection under sub-section (1) shall be made to the competent authority in writing and shall set out the grounds thereof and the competent authority shall give the objector an opportunity of being heard, either in person or by a legal practitioner, and may, after hearing all such objections and after making such further enquiry, it any, as the competent authority thinks necessary, by order, either allow or disallow the objections.
Explanation.--For the purposes of this sub-section, "legal practitioner" has the same meaning as in clause (i) of sub-section (1) of section 2 of the Advocates Act, 1961 (25 of 1.961).
(3) Any order made by the competent authority under sub-section (2) shall be final.]


1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Section 3D. Declaration of acquisition.

1[3D. Declaration of acquisition.--(1) Where no objection under sub-section (1) of section 3C has been made to the competent authority within the period specified therein or where the competent authority has disallowed the objection under sub-section (2) of that section, the competent authority shall, as soon as may be, submit a report accordingly to the Central Government and on receipt of such report, the Central Government shall declare, by notification in the Official Gazette, that the land should be acquired for the purpose or purposes mentioned in sub-section (1) of section 3A.

(2) On the publication of the declaration under sub-section (1), the land shall vest absolutely in the Central Government free from all encumbrances.
(3) Where in respect of any land, a notification has been published under sub-section (1) of section 3A for its acquisition but no declaration under sub-section (1) has been published within a period of one year from the date of publication of that notification, the said notification shall cease to have any effect:
Provided that in computing the said period of one year, the period or periods during which any action or proceedings to be taken in pursuance of the notification issued under sub-section (1) of section 3A is stayed by an order of a court shall be excluded.
(4) A declaration made by the Central Government under sub-section (1) shall not be called in question in any court or by any other authority.]


1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Section 3E. Power to take possession.

1[3E. Power to take possession.--(1) Where any land has vested in the Central Government under sub-section (2) of section 3D, and the amount determined by the competent authority under section 3G with respect to such land has been deposited under sub-section (1) of section 3H, with the competent authority by the Central Government, the competent authority may by notice in writing direct the owner as well as any other person who may be in possession of such land to surrender or deliver possession thereof to the competent authority or any person duly authorised by it in this behalf within sixty days of the service of the notice.

(2) If any person refuses or fails to comply with any direction made under sub-section (1), the competent authority shall apply--
(a) in the case of any land situated in any area falling within the metropolitan area, to the Commissioner of Police;
(b) in case of any land situated in any area other than the area referred to in clause (a), to the Collector of a District,
and such Commissioner or Collector, as the case may be, shall enforce the surrender of the land, to the competent authority or to the person duly authorised by it.]


1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Section 3F. Right to enter into the land where land has vested in the Central Government.

1[3F. Right to enter into the land where land has vested in the Central Government.--Where the land has vested in the Central Government under section 3D, it shall be lawful for any person authorised by the Central Government in this behalf, to enter and do other act necessary upon the land for carrying out the building, maintenance, management or operation of a national highway or a part thereof, or any other work connected therewith.]



1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Section 3G. Determination of amount payable as compensation.

1[3G. Determination of amount payable as compensation.--(1) Where any land is acquired under this Act, there shall be paid an amount which shall be determined by an order of the competent authority.

(2) Where the right of user or any right in the nature of an easement on, any land is acquired under this Act, there shall be paid an amount to the owner and any other person whose right of enjoyment in that land has been affected in any manner whatsoever by reason of such acquisition an amount calculated at ten per cent, of the amount determined under sub-section (1), for that land.
(3) Before proceeding to determine the amount under sub-section (1) or sub-section (2), the competent authority shall give a public notice published in two local newspapers, one of which will be in a vernacular language inviting claims from all persons interested in the land to be acquired.
(4) Such notice shall state the particulars of the land and shall require all persons interested in such land to appear in person or by an agent or by a legal practitioner referred to in sub-section (2) of section 3C, before the competent authority, at a time and place and to state the nature of their respective interest in such land.
(5) If the amount determined by the competent authority under sub-section (1) or sub-section (2) is not acceptable to either of the parties, the amount shall, on an application by either of the parties, be determined by the arbitrator to be appointed by the Central Government--
(6) Subject to the provisions of this Act, the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996) shall apply to every arbitration under this Act.
(7) The competent authority or the arbitrator while determining the amount under sub-section (1) or sub-section (5), as the case may be, shall take into consideration--
(a)the market value of the land on the date of publication of the notification under section 3A;
(b) the damage, if any, sustained by the person interested at the time of taking possession of the land, by reason of the severing of such land from other land;
(c) the damage, if any, sustained by the person interested at the time of taking possession of the land, by reason of the acquisition injuriously affecting his other immovable property in any manner, or his earnings;
(d) if, in consequences of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change.]


1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Year Description Hindi Description Files(Eng) Files(Hindi)
04-04-1957 The National Highways rules, 1957
18-01-2019 The National Highways (Manner of deposition) Rules, 2018
Section 3H. Deposit and payment of amount.

1[3H. Deposit and payment of amount.--(1) The amount determined under section 3G shall be deposited by the Central Government in such manner asmay be laid down by rules made in this behalf by that Government, with the competent authority before taking possession of the land.

(2) As soon as may be after the amount has been deposited under sub-section (1), the competent authority shall on behalf of the Central Government pay the amount to the person or persons entitled thereto.
(3) Where several persons claim to be interested in the amount deposited under sub-section (1), the competent authority shall determine the persons who in its opinion are entitled to receive the amount payable to each of them.
(4) If any dispute arises as to the apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the decision of the principal civil court of original jurisdiction within the limits of whose jurisdiction the land is situated.
(5) Where the amount determined under section 3G by the arbitrator is in excess of the amount determined by the competent authority, the arbitrator may award interest at nine per cent, per annum on such excess amount from the date of taking possession under section 3D till the date of the actual deposit thereof.
(6)Where the amount determined by the arbitrator is in excess of the amount determined by the competent authority, the excess amount together with interest, if any, awarded under sub-section
(5) shall be deposited by the Central Government in such manner as may be laid down by rules made in this behalf by that Government, with the competent authority and the provisions of subsections (2) to (4) shall apply to such deposit.]


1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Year Description Hindi Description Files(Eng) Files(Hindi)
18-01-2019 The National Highways (Manner of deposition) Rules, 2018
Section 3-I. Competent authority to have certain powers of civil court.

1[3I. Competent authority to have certain powers of civil court.--The competent authority shall have, for the purposes of this Act, all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely:--

(a) summoning and enforcing the attendance of any person and examining him on oath;
(b) requiring the discovery and production of any document;
(c) reception of evidence on affidavits;
(d) requisitioning any public record from any court or office;
(e) issuing commission for examination of witnesses.]


1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Section 3J. Land Acquisition Act 1 of 1894 not to apply

1[3J. Land Acquisition Act 1 of 1894 not to apply.--Nothing in the Land Acquisition Act, 1894 shall apply to an acquisition under this Act.]



1. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997).

Section 4.National highways to vest in the Union

All national highways shall vest in the Union, and for the purposes of this Act "highways" include--

(i) all lands appurtenant thereto, whether demarcated or not;
(ii) all bridges, culverts, tunnels, causeways, carriageways and other structures constructed on or across such highways; and
(iii) all fences, trees, posts and boundary, furlong and milestones of such highways or any land appurtenant to such highways.


Section 5.Responsibility for development and maintenance of national highways.

It shall be the responsibility of the Central Government to develop and maintain in proper repair all national highways; but the Central Government may, by notification in the Official Gazette, direct that any function in relation to the development or maintenance of any national highway shall, subject to such conditions, if any, as may be specified in the notification, also be exercisable by the Government of the State within which the national highway is situated or by any officer or authority subordinate to the Central Government or to the State Government.



Year Description Hindi Description Files(Eng) Files(Hindi)
04-04-1957 The National Highways rules, 1957
03-12-2010 Amendment to the principal rules of the National Highways Fee (Determination of Rates and Collection) Rules, 2008
Year Description Hindi Description Files(Eng) Files(Hindi)
01-03-2013 notification of the Government of India in the Ministry of Road Transport and Highways S.O.1096 (E) dated 4th August, 2005
01-03-2013 Notification of the Government of India in the erstwhile Ministry of Surface Transport (Roads Wing) number S.O. 1096 (E) dated 04.08.2005
04-02-2014 notification of the Government of India in the erstwhile Ministry of Shipping, Road Transport and Highways (Department of Road Transport & Highways), number S.O.1096 (E) dated 4th August 2005
29-04-2014 notification of the Government of India in the Ministry of Road Transport and Highways S.O.1096 (E) dated 4th August, 2005 and SO.No. 1051 (E) dated 24.04.2009
24-09-2014 notification of the Government of India in the erstwhile Ministry of Shipping, Road Transport and Highways (Department of Road Transport & Highways), number S.O.1096(E), dated 4th August, 2005 and 1051(E), dated 24th April, 2009
30-12-2014 Notification of the Government of India in the erstwhile Ministry of Road Transport and Highways number S.O. 275 (E) dated 14th February, 2012
23-01-2015 Erstwhile Ministry of Surface Transport Noftification No. SO 275 (E) 14.02.2012
Section 6.Power to issue directions

The Central Government may give directions to the Government of any State as to the carrying out in the State of any of the provisions of this Act or of any rule, notification or order made thereunder.



Section 7.Fees for services or benefits rendered on national highways.

(1) The Central Government may, by notification in the Official Gazette, levy fees at such rates as may be laid down by rules made in this behalf for services or benefits rendered in relation to the use of ferries, 1[permanent bridges the cost of construction of each of which is more than rupees twenty-five lakhs and which are opened to traffic on or after the 1st day of April, 1976,] temporary bridges and tunnels on national highways2[and the use of sections of national highways].

(2) Such fees when so levied shall be collected in accordance with the rules made under this Act.
(3) Any fee leviable immediately before the commencement of this Act for services or benefits rendered in relation to the use of ferries, temporary bridges and tunnels on any highway specified in the Schedule shall continue to be leviable under this Act unless and until it is altered in exercise of the powers conferred by sub-section (1):
3[Provided that if the Central Government is of opinion that it is necessary in the public interest so to do, it may, by like notification, specify any bridge in relation to the use of which fees shall not be leviable under this sub-section.]


1. Ins. by Act 30 of 1977, s. 2 (w.e.f. 12-8-1977).
2. Ins. by Act 1 of 1993, s. 2 (w.r.e.f. 23-10-1992).
3. The proviso ins. by Act 30 of 1977, s. 2 (w.e.f. 12-8-1977).

Year Description Hindi Description Files(Eng) Files(Hindi)
04-04-1957 The National Highways rules, 1957
23-03-2015 Amendment to the principal rules of the National Highways Fee (Determination of Rates and Collection) Rules, 2008
Year Description Hindi Description Files(Eng) Files(Hindi)
23-12-2004 Notification of levied, collected and retained fees on mechanical vehicles
23-02-2006 Notification of levied and collected fees on mechanical vehicles
13-06-2006 Notification of levied and retained fees on mechanical vehicles
20-02-2008 Notification of levied and paid fees on mechanical vehicles
11-12-2012 National Highways Fee (Determination of Rates and Collection) Rules, 2008, S.O. 862(E) dated 31.05.2007
08-03-2013 Notification No. SO. 1088 (E)dated 05.05.2008
28-05-2013 Amendments in the notification of the Government of India in the eartwhile Ministry of Surface Transport , No. 1506 (E) dated 5.07.2012
17-09-2014 Amendments in the notification of the Government of India in the eartwhile Ministry of Surface Transport , No. 1390 (E) dated 28.05.2013
18-09-2014 Amendment User fee notification bearing S.O. No. 2440 (E) dated 08.09.2019
15-10-2014 National Highway Fee (Determination of Rates and Collection) Amendment Rules, 2013 published vide G.S.R. 778 (E), dated 16.12.2013
21-10-2014 National Highways Act, 1956 (48 of 1956) read with Rule 3, 5, 11 of the National Highways Fee (Fee for the use of National Highways, Sections and Permanent Bridge— Public Funded Projects) Rules, 1997
05-12-2014 National Highway Act, 1956 (48 of 1956) read with Rule 3 of the National Highway Fee (Determination of Rates and Collection) Rules, 2008
18-12-2014 National Highway Fee (Determination of Rates and Collection) Amendment Rules, 2013 published vide G.S.R. 778(E), dated 16.12.2013
22-12-2014 National Highways (Collection of Fees by any person for the use of Section of National Highways/Permanent Bridge/Temporary Bridge on National Highways) Rules, 1997
19-05-2015 Notification of the Government of India in the erstwhile Ministry of Surface Transport (Roads Wing) number S.O. 78 (E) dated 04.02.1999
22-05-2015 Notification of the Government of India in the erstwhile Ministry of Road Transport and Highways number S.O. 1171(E) dated 23rd May, 2011
01-07-2015 Amendment in the notification of the Government of India in the Ministry of Road Transport and Highways number S.O. 1081 (E), dated the 30.04.2013
26-08-2015 Amendments in the notification of the Government of India in the eartwhile Ministry of Surface Transport , No. 2423 (E) dated 17.09.2014
18-01-2016 National Highways Fee (Determination of Rates and Collection) Rules, 2008 as amended, the Central Government by notification of the Government of India vide S.O. No. 249 (E) dated 08.02.2012
09-02-2016 National Highways Fee (Determination of Rates and Collection) Rules, 2008 as amended, the Central Government by notification of the Government of India vide S.O. No. 249(E), dated 08.02.2012
21-04-2016 Notification S.O. 2836(E) dated 19.12.2011 authorized National Highways Authority of India
09-05-2016 Amendments, the Central Government, notification S.O. 1709(E), dated 26th July, 2012
03-06-2016 Amendment notification S.O. 465(E) dated 26.02.2013 authorized National Highways Authority of India
22-06-2016 National Highways (Collection of Fees by any person for the Use of Section of National Highways/Permanent Bridge/Temporary Bridge on National Highway) Rules, 1997
25-07-2016 Amendment vide notification S.O. 422(E) dated 21.02.2013
31-08-2016 Amendments, the Central Government by notification number S.O. 1097(E), dated 24th April, 2015
02-09-2016 Amendments, the Central Government by notification under S.O. 536(E), dated 17th February, 2015
21-09-2016 National Highways Fee (Determination of Rates and Collection) Rules, 2008 published vide G.S.R. 838(E), dated 05.12.2008
21-09-2016 Amendmend, the Central Government, vide notification S.O. 2723(E) dated 17.08.2016
30-09-2016 Amendments the Central Government, vide notification S.O. 346(E), dated 4th February, 2015
15-11-2016 National Highways (Collection of Fees by any person for the Use of Section of National Highways/Permanent Bridge/Temporary Bridge on National Highway) Rules, 1997, notification S.O. 2070(E) dated 07.08.2009 and amendment notifications S.O. 2180(E) dated 22.06.2016 & S.O. No. 3098 (E) dated 30.09.2016
Section 8.Omitted..

[Agreements with State Governments or municipalities.] Omitted by the National Highways Laws (Amendment) Act, 1997 (16 of 1997), s. 4 (w.e.f. 24-1-1997).



Section 8A. Power of Central Government to enter into agreements for development and maintenance of national highways.

1[8A. Power of Central Government to enter into agreements for development and maintenance of national highways.--Notwithstanding anything contained in this Act, the Central Government may enter into an agreement with any person in relation to the development and maintenance of the whole or any part of a national highway.

(2) Notwithstanding anything contained in section 7, the person referred to in sub-section (1) is entitled to collect and retain fees at such rate, for services or benefits rendered by him as the Central Government may, by notification in the Official Gazette, specify having regard to the expenditure involved in building, maintenance, management and operation of the whole or part of such national highway, interest on the capital invested, reasonable return, the volume of traffic and the period of such agreement.
(3) A person referred to in sub-section (1) shall have powers to regulate and control the traffic in accordance with the provisions contained in Chapter VIII of the Motor Vehicles Act, 1988 (59 of 1988) on the national highway forming subject-matter of such agreement, for proper management thereof.]


1. Ins. by Act 26 of 1995, s. 2 (w.e.f. 16-6-1995).

Year Description Hindi Description Files(Eng) Files(Hindi)
04-04-1957 The National Highways rules, 1957
16-01-2014 Amendment to the principal rules of the National Highways Fee (Determination of Rates and Collection) Rules, 2008
Year Description Hindi Description Files(Eng) Files(Hindi)
23-12-2004 Notification of levied, collected and retained fees on mechanical vehicles
07-05-2005 Amendment in the Notification bearing S.O. No. 334 (E), dated 07.02.2013
13-06-2006 Notification of levied and retained fees on mechanical vehicles
05-09-2006 Central Government, having regard to expenditure involved in four lanning and improvement of Mumbai, Pune section of NH NO. 4nd operation of the part of National Highway
20-02-2008 Notification of levied and paid fees on mechanical vehicles
01-07-2009 Notification of levied and collected fees on mechanical vehicles
31-08-2009 In supersession of Government of India, in erstwhile Ministry of Surface Transport Noftification No. SO 648(E)
06-11-2012 Amendment in the Notification bearing S.O. No. 1153(E), dated 22.05.2012
22-02-2013 Notification of the Government of India in the erstwhile Ministry of Surface Transport (Roads Wing) number S.O. 1610 (E) dated 01.07.2009
22-02-2013 notification of the Government of India in the Ministry of Road Transport and Highways S.O.1610 (E) dated 1st July, 2009
26-02-2013 notification of the Government of India in the Ministry of Road Transport and Highways S.O.465 (E) dated 26.04.2002
01-03-2013 notification of the Government of India in the Ministry of Road Transport and Highways S.O.1096 (E) dated 4th August, 2005
01-03-2013 Notification of the Government of India in the erstwhile Ministry of Surface Transport (Roads Wing) number S.O. 1096 (E) dated 04.08.2005
28-05-2013 Amendments in the notification of the Government of India in the eartwhile Ministry of Surface Transport , No. 1506 (E) dated 5.07.2012
19-08-2013 notification of the Government of India in the erstwhile Ministry of Shipping, Road Transport and Highways (Department of Road Transport and Highways) number S.O. 1096 (E) dated 4th August, 2005 and 1051 (E) dated 24th April, 2009
20-09-2013 Amendments in the notification of the Government of India in the eartwhile Ministry of Surface Transport , No. 467 (E) dated 26.02.2013
04-02-2014 notification of the Government of India in the erstwhile Ministry of Shipping, Road Transport and Highways (Department of Road Transport & Highways), number S.O.1096 (E) dated 4th August 2005
29-04-2014 notification of the Government of India in the Ministry of Road Transport and Highways S.O.1096 (E) dated 4th August, 2005 and SO.No. 1051 (E) dated 24.04.2009
10-07-2014 The Central Government in partial compliance to the order dated 17th april, 2014 and 24th april, 2014 passed by Hon'ble Supreme Court. of India
17-09-2014 Amendments in the notification of the Government of India in the eartwhile Ministry of Surface Transport , No. 1390 (E) dated 28.05.2013
24-09-2014 notification of the Government of India in the erstwhile Ministry of Shipping, Road Transport and Highways (Department of Road Transport & Highways), number S.O.1096(E), dated 4th August, 2005 and 1051(E), dated 24th April, 2009
13-11-2014 National Highways Act, 1956 (48 of 1956), read with the National Highways Fee (collection of fees by any person for user of Section of National Highways/Permanent Bridge/Temporary bridge on National Highways) Rules, 1997
10-12-2014 Amendments in the notification bearing S.O. No. 403(E), dated 05th February, 2009,
22-12-2014 National Highways (Collection of Fees by any person for the use of Section of National Highways/Permanent Bridge/Temporary Bridge on National Highways) Rules, 1997
30-12-2014 Amendment in the notification number S.O. 760(E), dated the 18th March, 2009
30-12-2014 Notification of the Government of India in the erstwhile Ministry of Road Transport and Highways number S.O. 275 (E) dated 14th February, 2012
23-01-2015 Erstwhile Ministry of Surface Transport Noftification No. SO 275 (E) 14.02.2012
06-02-2015 National Highways Fee (Determination of Rates and Collection) Rules, 2008
11-02-2015 Amendment in the Notification of the Government of India in the Ministry of Shipping, Road Transport and Highways (Department of Road Transport and Highways) bearing S.O. No. 926(E), dated 6th April,2009
16-03-2015 National Highways (collection of Fees by any person for the use of section of National Highway/permanent bridge/temporary bridge on National Highway) Rules, 1997
19-05-2015 National Highways Fee (Determination of Rates and Collection) Rules 2008
29-05-2015 Amendments in the notification of the Government of India in the Ministry of Road, Transport and Highways bearing S.O. No. 2519(E), dated 25th September 2014
01-07-2015 amendment in the Notification No. S.O. 2405(E), dated 18.09.2009
01-07-2015 Amendment in the Notification No. S.O. 912(E), dated 21.04.2010
26-08-2015 National Highways Fee (Collection of fees by any person for user of Section of National Highways/ Permanent Bridge/ Temporary bridge on National Highways) Rules, 1997, Central Government, vide notification S.O. 862(E), dated the 26.03.2009
26-08-2015 Amendments in the notification of the Government of India in the eartwhile Ministry of Surface Transport , No. 2423 (E) dated 17.09.2014
14-09-2015 Amendment bearing S.O. 2483 (E) dated 14.09.2015 in the principal notification published vide S.O. 3319(E) dated 30.12.2014
09-12-2015 S.O. 2645(E), dated 28th September, 2015 has notified that there shall be levied and collected fees on mechanical vehicles
28-01-2016 amendment in the Notification of the Government of India in the Ministry of Road Transport and Highways bearing S.O. No. 50 (E), dated 06.01.2015
04-03-2016 Amendment in the notification of the Government of India in the Ministry of Road Transport and Highways number S.O. 1457(E) dated the 20th December 2003
04-03-2016 Amendment in the Notification of the Government of India in the Ministry of Road Transport and Highways bearing S.O. No. 594(E), dated 08.03.2013
22-03-2016 Notification of the Government of India vide S.O. No. 2405(E) dated 18.09.2009
04-05-2016 Amendment in the Notification bearing S.O. No. 2921(E), dated 17.12.2012
22-06-2016 National Highways (Collection of Fees by any person for the Use of Section of National Highways/Permanent Bridge/Temporary Bridge on National Highway) Rules, 1997
11-08-2016 Gazette of India notification bearing SO 2696(E) dated 11.08.2016 for discontinuation of user fee collection
11-08-2016 National Highways (Collection of Fees by any person for the use of section of National Highways/permanent bridge/temporary bridge on National Highway) Rules, 1997
15-11-2016 Amendments in the notification bearing S.O. No. 946(E), dated 30th April 2012
15-11-2016 National Highways (Collection of Fees by any person for the Use of Section of National Highways/Permanent Bridge/Temporary Bridge on National Highway) Rules, 1997, notification S.O. 2070(E) dated 07.08.2009 and amendment notifications S.O. 2180(E) dated 22.06.2016 & S.O. No. 3098 (E) dated 30.09.2016
17-01-2017 National Highways (Collection of Fees by any person for the use of section of National Highways/Permanent Bridge/Temporary Bridge on National Highways) Rules, 1997
13-10-2017 Amendment vide G.S.R 950(E) dated 3rd December, 2010,G.S.R 15(E) dated 12th January, 2011 and G.S.R. 756(E) dated 12th October 2011
21-11-2017 Amendment in the Notification bearing S.O. No. 3158 (E), dated 24.11.2015
16-01-2018 National Highways (Collection of Fees by any person for the use of section of National Highways/Permanent Bridge/Temporary Bridge on National Highways) Rules, 1997,
Section 8B. Punishment for mischief by injury to national highway.

1[8B. Punishment for mischief by injury to national highway.--Whoever commits mischief by doing any act which renders or which he knows to be likely to render any national highway referred to in sub-section (1) of section 8A impassable or less safe for traveling or conveying property, shall be punished with imprisonment of either description for a term which may extend to five years, or with a fine, or with both.]



1. Ins. by Act 26 of 1995, s. 2 (w.e.f. 16-6-1995).

Section 9.Power to make rules.

(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--
(a) the manner in which, and the conditions subject to which, any function in relation to the development or maintenance of a national highway or any part thereof may be exercised by the State Government or any officer or authority subordinate to the Central Government or the State Government;
1[(aa) the manner in which the amount shall be deposited with the competent authority under sub-sections (1) and (6) of section 3H;]
2[(b) the rates at which fees for services rendered in relation to the use of ferries, permanent bridges, temporary bridges and tunnels on any national highway 3[and the use of sections of any national highway] may be levied, and the manner in which such fees shall be collected, under section 7;]
(c) the periodical inspection of national highways and the submission of inspection reports to the Central Government;
(d) the reports on works carried out on national highways;
(e) any other matter for which provision should be made under this Act.
4[(3) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]


1. Ins. by Act 16 of 1997, s. 5 (w.e.f. 21-1-1997).
2. Subs. by Act 30 of 1977, s. 3, for clause (b) (w.e.f. 12-8-1977).
3. Ins. by Act 1 of 1993, s. 3 (w.r.e.f. 23-10-1992).
4. Ins. by Act 30 of 1977, s. 3 (w.e.f. 12-8-1977).

Year Description Hindi Description Files(Eng) Files(Hindi)
04-04-1957 The National Highways rules, 1957
04-01-1999 National Highways (manner of depositing the amount by the Central Government with the competent authority for acquisition of land) Rules, 1998.
13-04-2000 Further Amendment to National Highways (Fee for the Use of National Highways Section and Permanent Bridge – Public Funded Project) Rules, 1997
27-10-2003 Amend to National Highways (Fee for the Use of National Highways Section and Permanent Bridge – Public Funded Project) Rules, 1997
05-12-2008 The principal rules of the National Highways Fee (Determination of Rates and Collection) Rules, 2008
03-12-2010 Amendment to the principal rules of the National Highways Fee (Determination of Rates and Collection) Rules, 2008
18-01-2019 The National Highways (Manner of deposition) Rules, 2018
Year Description Hindi Description Files(Eng) Files(Hindi)
Section 10.Laying of notifications, rules, etc., before Parliament.

All notifications or agreements issued or entered into under this Act shall be laid before both Houses of Parliament as soon as may be after they are issued or entered into 1***.



1. Certain words omitted by Act 30 of 1977, s. 4 (w.e.f. 12-8-1977).

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