(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.(2)Where 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.(3)Where 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 highway, permanent bridge, bypass or tunnel 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.(4)Any person who fails to pay the fee due or evades payment thereof in any manner shall, without prejudice to any action under these rules or otherwise, be liable to pay a fine of not less than one thousand rupees but which may extend to five thousand rupees and in default to pay the fine, be liable to be sentenced for a term not exceeding 3 months.
