On 13-1-2026, the Ministry of Road Transport and Highways (‘MoRTH’) notified the Central Motor Vehicles (Second Amendment) Rules, 2026, introducing new provisions linked to unpaid user fees (toll dues) and tightening compliance requirements for vehicle owners.
These Rules came into effect on 14-1-2026.
Key Highlights:
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These Rules amend Central Motor Vehicles Rules, 1989, strengthening compliance with user fee payment (toll) payments on National Highways.
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A new term “unpaid user fee” is introduced, referring to the toll payable by a vehicle where the Electronic Toll Collection (‘ETC’) system has recorded the vehicle’s passage but has not received the applicable toll amount, as levied under Section 7 of the National Highways Act, 1956.
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Under Rule 55, a No Objection Certificate (‘NOC’) for transfer of ownership or inter-State transfer of a vehicle will not be granted unless all unpaid user fees are cleared.
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Under Rule 62, renewal or issuance of a Certificate of Fitness will not be permitted unless all outstanding user fee dues are paid.
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For commercial vehicles seeking a National Permit, Rule 90 mandates that the vehicle must have zero unpaid user fee to become eligible for the grant or renewal of permits.
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‘Form 28’ is revised which now requires applicants to disclose whether any unpaid user fee is pending against the vehicle, along with relevant details.
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Promoting digital processes, the amendment to Rule 58 enables the electronic issuance of Part-III of Form 28 through the designated online portal.
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A new declaration is added in ‘Form 28’ to enhance transparency during NOC processing by requiring disclosure of any unpaid user fee.
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Form 28 serves as a key document for vehicle transfer, certifying that the vehicle has no pending dues, taxes, challans, or legal issues.
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These amendments will support efficient toll collection under the Multi-Lane Free Flow (‘MLFF’) system, enabling barrier-less tolling on National Highways.