Section 13(1) in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
(1)It shall be the responsibility of the person referred to in sub-rule(l) of Rule 3 to strictly ensure that all fees liable are levied, fully collected and correctly maintained. The person shall submit certified and audited copies of the statements of fee collection of specified intervals as required under the notification for fee collection under Rule 3.
