Section 4 in Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996
4. Authorisation for collection of toll.
- The Government may, by notification, authorise any person who has agreed to construct, reconstruct, improve, strengthen, widen, repair or maintain any road, road infrastructure including bridges, tunnels, ferries, approach roads or section of new roads or by-passes which has been declared as a part of the toll facilities, to demand, collect and retain tolls for such period and at such rates as may be specified in the notification for the use of such toll facilities.
