Section 6 in Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996
6. Erection of barrier.
- Any person authorised to demand, collect and retain tolls under Clause (e) of Section 2 may cause a barrier to be erected at any place where tolls are to be paid, and such barrier may be kept against any person or vehicle until the toll due in respect of such person or vehicle, has been paid.
