Section 6(5) in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
(5)The person receiving such fee under sub-rule (2), shall issue to the driver, owner or person in charge of mechanical vehicle a receipt, specifying therein the date and time of such receipt of fee, total amount received and the class of vehicle for which the fee has been received.Provided that where were the fee is paid through smart card or on board unit (transponder) or any other device, a receipt shall be issued on demand only.
