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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Haryana Mechanical Vehicles (Bridge Tolls) Act, 1974

(2)Every person incharge of a mechanical vehicle shall, before crossing a bridge, pay to the Toll Inspector posted at the entrance of the bridge, the toll and shall not cross the bridge without obtaining a receipt from him in token of having paid the amount thereof.