Section 3(1) in The Haryana Mechanical Vehicles (Bridge Tolls) Act, 1974
(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.
