(1)If any driver, owner or person in charge of a mechanical vehicles does not pay or refuses to pay the fee for use of state highway, permanent bridge, bypass or tunnel, his or her vehicle shall not he allowed to use such section of state highway, permanent bridge, bypass or tunnel, 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 highway, permanent bridge, bypass or tunnel, as the case may be.
