Section 11 in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
11. Exemption from payment of fee.
- No fee shall be levied and collected from a mechanical(A)Vehicle having "VIP" symbols; or officially belonging to -(a)the President of India;(b)the Vice President of India;(c)the Governor of a State or the Lt. Governor of a Union Territory;(d)a Foreign Dignitary on State visit to India;(e)a Foreign Diplomat stationed in India using cars with "CD"/"CC" number plates;(f)the Chairman of Rajya Sabha or the Speaker of Lok Sabha or the Chairman of a State Legislative Council or the Speaker of a State Legislative Assembly or a Minister for the Union or State, or Leaders of Opposition in Lok Sabha or Rajya Sabha or State Legislatures, having the status of Cabinet Minister, if he is sitting in the vehicle;(g)The Chief Minister, all the Ministers and Members of Legislative Assembly & Legislative Council of Andhra Pradesh. Members of Parliament belong to Andhra Pradesh, Chief Justice of India, Supreme Court Judges, Chief Justice of Andhra Pradesh, Judges of Andhra Pradesh High Court; and(h)Such of those vehicles which were given passes by the Metropolitan Commissioner, Hyderabad Metropolitan Development Authority.(B)(i)belonging to winner of a Gallantry award such as Param Vir Chakra, AshokChakra, Maha Vir Chakra, Kirti Chakra, Vir Chakra and Shaurya Chakra, if such awardees produces his photo identity card duly authenticated by the Competent Authority for such Award;(ii)Defence vehicles, Police vehicles, Fire-fighting vehicles, Ambulances, Funeral vans, vehicles of the Department of Posts and Telegraph and Central and State Government vehicles on duty;(iii)The Personnel of Defence services of regular forces and their Private vehicles are exempted from paying Toll irrespective of whether they are on duty or not; and(iv)The Hyderabad Growth Corridor Limited authority or any other organization or person using such vehicle for inspection, survey, construction or Operation & Maintenance thereof.
