Section 3 in The Haryana Mechanical Vehicles (Bridge Tolls) Act, 1974
3. Rate of toll and its Payments.
(1)There shall be levied and paid to the State Government on every mechanical vehicle specified in column 2 of the Schedule to this Act, crossing a bridge, a toll at the rate specified against each mechanical vehicle in columns 3 and 4 thereof :Provided that no toll shall be levied -(i)on Defence Service Vehicles, and such other mechanical vehicle or class of mechanical vehicles, as the State Government may, by general or special order, exempt from the levy or payment of the toll;(ii)on any mechanical vehicle crossing any bridge on National Highways or urban road links.(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.(3)Such receipt shall be handed over to the Toll Inspector posted at the other end of the bridge.
