(3)A person who owns a mechanical vehicle registered for non-commercial purposes and uses it as such 1' or commuting on a section of state highway, permanent bridge, bypass or tunnel, may obtain a pass, on payment of fee at the base rate of rupees two hundred per calendar month applicable for 2010-11 and revised annually in accordance with Rule 5, authorising it to cross the toll plaza specified in such pass:Provided that such pass shall be issued only if such driver, owner or person in charge of such mechanical vehicle resides within a distance of twenty kilometers from the toll plaza specified by such person and the use of such state highway, permanent bridge, bypass or tunnel, as the case may be, does not extend beyond the toll plaza next to the specified toll plaza.Provided further that no such pass shall be issued if a service road or alternative road is available for use by such driver, owner or person in charge of a mechanical vehicle.
