Section 14 in Karnataka Project Bellary to Moka (AP Boarder) on Kampli-Kurugodu State Highway-132 for a length 25.27 2 Collection of Road Toll or User Fee (Determination of Rates and Collection) Rules, 2018 for State Highways, Standalone Structures
14. Failure to pay fee.
- 14.1 If any driver, owner or person-in-charge of a mechanical vehicle does not pay or refuses to pay the fee for use of State Highways, Standalone Structures his or her vehicle shall not be allowed to use such section of State Highways, Standalone Structures, and in case such vehicle obstructs the normal flow of traffic, the Executing Authority or the concessionaire, as the case may be, may get such obstructing vehicle removed from the State Highways, Standalone Structures, as the case may be.14.2Where the driver or the person-in-charge of a mechanical vehicle refuses or fails to pay the fee levied under these rules, the same shall be recovered from the registered owner of the mechanical vehicle.14.3Where the State Government, Executing Authority or the concessionaire, as the case may be, has reason to believe that a mechanical vehicle is plying on a section of the State Highways, Standalone Structures without payment of fee due, it may stop such vehicle for the purpose of verifying the payment thereof and collect the fee due from such vehicle.
