Section 13 in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
13. Verification of fee collection.
(1)It shall be the responsibility of the person referred to in sub-rule(l) of Rule 3 to strictly ensure that all fees liable are levied, fully collected and correctly maintained. The person shall submit certified and audited copies of the statements of fee collection of specified intervals as required under the notification for fee collection under Rule 3.(2)The Hyderabad Growth Corridor Limited shall have the right to check the fee collection at any or all times through their designated officers.
