Section 16 in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
16. Unauthorized collection.
(1)An officer authorized by the Hyderabad Growth Corridor Limited may assess the excess fee collected, if any, by User Fee Collecting Agency and recover the same from User Fee Collecting Agency, along with an additional sum equal to twenty five percent of the excess fee collected.Provided that no recovery of such excess fee shall be made unless an opportunity of hearing has been given to the User Fee Collecting Agency, as the case may be.(2)Any driver, Owner or Person in charge of a mechanical vehicle aggrieved by unauthorized collection of fee, may lodge a complaint with the officer authorized by the Hyderabad Growth Corridor Limited who shall, after hearing, the person/persons aggrieved, pass an order on such complaint for refund of excess payment and damages for the inconvenience suffered by such user within thirty days.
