Section 10 in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
10. Rate of fee for overloading.
(1)Without prejudice to the liability of the driver, owner or a person in charge of a mechanical vehicle under any law for the time being in force, a mechanical vehicle which is loaded in excess of the permissible load specified for its category under sub-rule(l) of Rule 4, shall be liable to pay fee at such rate which is applicable for the next higher category of mechanical vehicles:Provided that the payment of such fee for overloading shall not entitle a driver or owner or a person in charge of a mechanical vehicle to make use of such section of Outer Ring Road and his or her vehicle shall be prevented from using the section of Outer Ring Road or crossing the toll plaza until the excess load has been removed from such mechanical vehicle.(2)The weight of a mechanical vehicle, as recorded at a weighbridge installed at the toll plaza, shall be the basis for levying the fee for overloading under this rule.Provided that where no weighbridge has been installed at the toll plaza, no fee for overloading shall be levied and collected under this rule and the driver, owner or person in charge of the mechanical vehicle shall be liable to pay fee applicable for such vehicle only.
