Section 10 in The Haryana Mechanical Vehicles (Bridge Tolls) Rules, 1975
10. Furnishing of Security.
- [Section 8]. - The Toll Inspector shall deposit a cash security of five hundred rupees by executing the security agreement in form STR 7 appended to the Subsidiary Treasury Rules given in Financial Hand Book No. 1 Volume II, and shall also furnish two sureties in the amount of one thousand rupees each in form C.(2)The Sectional Officer-in-charge shall deposit a cash security of one thousand rupees by executing the security agreement in form STR 7 appended to the Subsidiary Treasury Rules given in Financial Hand Book No. 1, Volume II, and also furnish two sureties in the amount of five thousand rupees each in form C.
