Section 6 in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
6. Modalities of fee Collection.
(1)Fee levied under these rules shall be collected by the Hyderabad Growth Corridor Limited or user fee Collecting Agency, as the case may be, at the toll plaza.(2)Every driver owner or person in charge of a mechanical vehicle shall for the use of the section of Outer Ring Road, before crossing the toll plaza, at Exit, pay the fee specified under these rules.(3)The fee collected under these rules shall be paid either in cash or through smart card or on board unit (transponder) or any other like device.provided that no additional charges shall be realized for making the payment of fee by use of smart card or on board unit (transponder) or any other such device.(4)Any driver, owner or person in charge of a mechanical vehicle who opts for the installation of on board unit (transponder) or any other such device for payment of fee, shall deposit a refundable security equivalent to the cost of the equipment with Hyderabad Growth Corridor Limited or user fee collecting agency, as the case may be, for such installation and no interest shall accrue on such security deposit.(5)The person receiving such fee under sub-rule (2), shall issue to the driver, owner or person in charge of mechanical vehicle a receipt, specifying therein the date and time of such receipt of fee, total amount received and the class of vehicle for which the fee has been received.Provided that where were the fee is paid through smart card or on board unit (transponder) or any other device, a receipt shall be issued on demand only.(6)The fee shall be collected in perpetuity by the Hyderabad Growth Corridor Limited and the user fee collecting agency, for the period mentioned in the agreement.
