Section 7(1) in Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996
(1)Any person authorised to demand, collect and retain tolls under Sections 3 and 4 shall -(a)maintain such account books and records in respect of the payment collection of tolls, as may be prescribed;(b)furnish to the Government such information, returns and accounts in respect of the payment and collection of tolls, as may be prescribed;(c)permit any person authorised by the Government to have access to, or to examine or inspect, any account books, records, documents, machinery or equipment maintained or used for the payment or collection of tolls.
