Section 3 in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
3. Agreement, Levy and Collection of User fee.
- User fee shall be paid by every Driver / Owner/ person in-charge of the mechanical vehicles for the use of Access controlled Expressway to the fee collecting agency on behalf of the Hyderabad Growth Corridor Limited at the rates notified by the Government of Andhra Pradesh in the Official Gazette.(1)The Hyderabad Growth Corridor Limited may enter into an agreement with any Agency / Company/ Partnership/ person for collection of User fee on Outer Ring Road. They may be permitted to deploy their man power equipment etc., to collect User fee at the agreed rates from different categories of mechanical vehicles for an agreed period for the use of the facilities thus created, subject to terms and condition of the agreement and these rules.(2)On completion of the period of collection of fees by the user fee collecting agency, as per the agreement, the road section shall be deemed to have been taken over by the Hyderabad Growth Corridor Limited and Hyderabad Growth Corridor Limited shall continue to collect the fees as notified from time to time.(3)The amount of fee, the categories of vehicles exempted from payment of fee and the name and address and Telephone Number of the Authority to whom complaints, if any, should be addressed shall be conspicuously and prominently displayed 500m ahead of the Toll booths and at the Toll booths in English, Hindi and Telugu by the agency.
