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State of Haryana - Act

The Haryana Mechanical Vehicles (Bridge Tolls) Rules, 1975

HARYANA
India

The Haryana Mechanical Vehicles (Bridge Tolls) Rules, 1975

Rule THE-HARYANA-MECHANICAL-VEHICLES-BRIDGE-TOLLS-RULES-1975 of 1975

Published on 10 October 1975
Commenced on 10 October 1975
[This is the version of this document from 10 October 1975.]
[Note: The original publication document is not available and this content could not be verified.]

The Haryana Mechanical Vehicles (Bridge Tolls) Rules, 1975Published vide Haryana Government Notification No. G.S.R. 121/H.A.44/74/S.8/75, dated 10.10.1975Public Works Department

1. Short title and commencement.

(1)These rules may be called the Haryana Mechanical Vehicles (Bridge Tolls) Rules, 1975.

(2)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires, -

(a)"Act" means the Haryana Mechanical Vehicles (Bridge Tolls) Act, 1974; and

(b)"form" means a form appended to these rules.

3. Staff for collection of toll.

- [Section 2]. - There shall be posted at each end of a bridge a Toll Inspector, and a police guard to assist him who shall be authorised to collect toll in respect of any mechanical vehicle crossing the bridge.

4. Provision for cross-bar.

[Section 3]. - (1) There shall be provided at each end of a bridge a cross-bar for securing the stoppage of mechanical vehicles. [The cross-bar shall be fitted with a red light during the night] [See Legislative Supplement Part III dated 23.3.1981.].

(2)It shall be the duty of the Toll Inspector and the police guard to ensure that the cross-bar is not lifted to allow passage to a mechanical vehicle until the toll in respect thereof has been paid in accordance with the provisions of the Act.

5. Payment of toll.

- [Section 3]. - Every driver, owner or person incharge of a mechanical vehicle shall, before crossing the bridge, stop his vehicle at the cross-bar, go to the Toll Inspector to pay the toll due in respect of the vehicle and obtain from him a receipt in triplicate in form A in token of having paid the toll tax.

(2)One counterfoil of such receipt shall be handed over by such person to the Toll Inspector posted at the other end of the bridge and the other counterfoil shall be retained by such person for himself and the third may be presented by him to the Toll Inspector on his return journey if completed by the midnight of the following day so as to get the benefit of the reduced rates specified in the Schedule appended to the Act.

6. Receipt for Payment of toll.

- [Section 3]. - The Toll Inspector shall, on receipt of the toll specified in the Schedule to the Act, fill up a receipt in quadruplicate in form A and deliver three counterfoils thereof to the driver, owner or the person incharge of the mechanical vehicle in repect of which the toll has been paid and retain the fourth in his office.

7. Duties of Toll Inspector.

- [Section 3]. - (1) The Toll Inspector shall be on duty for a continuous period of eight hours and shall be responsible for the collection and safe custody of toll during that period.

(2)The Toll Inspector shall maintain a cash register in form B and keep it posted up-to-date.

(3)The Toll inspector shall at the end of his period of duty hand over the amount collected under sub-rule (1) to his successor after obtaining dated signatures of the latter in the relevant column of the cash register.

(4)Everyday between the hours of four and five in the afternoon, the Toll Inspector on duty shall hand over the entire amount of toll collected during the preceding twenty-four hours to the Sectional Officer-in-charge after obtaining his dated signatures in the relevant column of the cash register.

(5)When the mechanical vehicle has crossed the bridge, the Toll Inspector on duty or the police guard at the other end shall lift the cross-bar after receiving one counterfoil of the receipt from the driver, owner or persons incharge of the vehicle.

8. Duties of Sectional Officer-in-charge.

- [Section 8]. - The Sectional Officer-in-charge of the road on which the bridge is situated shall -

(a)exercise supervision and control over the staff posted at a bridge in connection with the collection of toll, and over the maintenance of proper accounts and records by such staff;

(b)receive, between the hours of 4 and 5 in the afternoon daily, the entire amount of toll collected during the preceding 24 hours from the Toll Inspector on duty after signing the relevant column of the cash register.

(c)keep the amount of collections received from the Toll Inspector in the chest provided for the purpose at his office;

(d)deposit on every Saturday, or if it happens to be a holiday on the next working day, the amount of toll received by him in respect of the week preceding Saturday in the nearest Government Treasury or Sub-treasury under head "Civil Works Toll on Roads or Divisional/Sub-Divisional Office" :

Provided that if the amount of collections exceeds one thousand rupees, the same shall be deposited into the treasury/sub-treasury or Divisional/Sub-Divisional Office immediately without waiting for the end of the week;

(e)Maintain a register in form "D" showing the remittance into the Treasury or Sub-Treasury or Divisional or Sub-Divisional Office, as the case may be and keep it posted up-to-date.

9. Duties of superior Officers.

- [Section 8]. - The Sub-Divisional Officer-in-charge of the road on which the bridge is situated shall check the collection of toll by the staff and deposit of toll money in accordance with these rules by paying surprise visits at least twice a month at the offices of the Toll Inspectors and the Sectional Officers in-charge. He shall countersign the cash register maintained by the Toll Inspectors and the Sectional Officer-in-charge in token of such a check having been made. Such visits shall also be paid by the Executive Engineer concerned at least once in three months.

10. Furnishing of Security.

- [Section 8]. - The Toll Inspector shall deposit a cash security of five hundred rupees by executing the security agreement in form STR 7 appended to the Subsidiary Treasury Rules given in Financial Hand Book No. 1 Volume II, and shall also furnish two sureties in the amount of one thousand rupees each in form C.

(2)The Sectional Officer-in-charge shall deposit a cash security of one thousand rupees by executing the security agreement in form STR 7 appended to the Subsidiary Treasury Rules given in Financial Hand Book No. 1, Volume II, and also furnish two sureties in the amount of five thousand rupees each in form C.

11. Repeal and savings.

- The Punjab Mechanical Vehicles (Bridge Tolls) Rules, 1960, in their application to the State of Haryana, are hereby repealed :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.

Form A	Form A	Form A	Form A
(See rules 5 and 6)	(See rules 5 and 6)	(See rules 5 and 6)	(See rules 5 and 6)
R. No. ____	R. No. ____	R. No. ____	R. No. _____
Name of bridge	Name of bridge	Name of bridge	Name of bridge
Receipt for payment of toll	Receipt for payment of toll	Receipt for payment of toll	Receipt for payment of toll
1. Description of mechanical vehicles with registration number-	1. Description of mechanical vehicles with registration number-	1. Description of mechanical vehicles with registration number-	1. Description of mechanical vehicles with registration number-
2. Whether laden, or unladen or with or without passengers	2. Whether laden, or unladen or with or without passengers	2. Whether laden, or unladen or with or without passengers	2. Whether laden, or unladen or with or without passengers
3. Time and date of outward journey -	3. Time and date of outward journey -	3. Time and date of outward journey -	3. Time and date of outward journey -
4. Name of driver and/or owner -	4. Name of driver and/or owner -	4. Name of driver and/or owner -	4. Name of driver and/or owner -
5. Amount of toll paid -	5. Amount of toll paid -	5. Amount of toll paid -	5. Amount of toll paid -
6. Date and time of return Journey	6. Date and time of return Journey	6. Date and time of return Journey	Date and time of return Journey
Signatures of Toll Inspector	Signatures of Toll Inspector	Signatures of Toll Inspector	Signatures of Toll Inspector
To be filled in case of return journey.	To be filled in case of return journey.	To be filled in case of return journey.	To be filled in case of return journey.

Form B[See rule 7(2)]Cash Register

S.No.	Date	Vehicle No.	Name of person paying the toll	Number of receipt by which toll paid	Amount of toll paid	Progressive figures of toll paid	Signatures of Toll Inspector	Signatures of successor Toll Inspector	Signatures of Sectional Office-in-charge	Remarks
1	2	3	4	5	6	7	8	9	10	11

Form C(See rule 10)Know All Men By These Presents That we (1) Shri _________, son of Shri ______, caste ______ resident of ______ and (2) Shri ______, son of _____ resident of ______ (hereinafter called the sureties), bind ourselves severally to pay the Governor of Haryana (hereinafter called the Government) the sum of rupees one thousand each.Signed by the above bounden sureties on the _______ day of ___________

1. _____________________

(Signature)Dated __________________

2. _____________________

(Signature)Dated __________________

WHEREAS Shri _____, son of ______ caste ____, resident of ______ (hereinafter called the employee), has been appointed to the office of _____ in _______;AND WHEREAS amongst other duties the employee is entrusted with the custody of Government property from time to time and is required to render an account of the same;AND WHEREAS the employee is required to furnish security in the sum of Rs. 500/- (Five hundred rupees) for the due execution of his office and the proper accounting for the money collected by him by way of toll under the Haryana Mechanical Vehicles (Bridge Tolls) Act, 1974, and the rules made thereunder and is also required to furnish two sureties for the sum of rupees one thousand each, for the aforesaid purpose;AND WHEREAS the employee has furnished the requisite cash security on the terms and conditions contained in the security agreement, dated _______entered into between the employees and the Government (hereinafter called the said agreement);AND WHEREAS the sureties have agreed to enter into this bond on the terms and conditions hereinafter contained;Now the condition of the above written bond is such that if the employee shall perform and observe the terms and conditions contained in the said agreement or in default thereof the said sureties shall well and truly pay to the Government the said sum of one thousand rupees each then the above written bond shall be void, otherwise it shall remain in full force and virtue :Provided always that neither of the sureties shall be at liberty to terminate this bond except upon giving to the Government six calendar months' notice in writing of his intention to do so and their liability under this bond shall continue until the expiration of the aforesaid period of six months.Signed by the above bounded sureties in the year of Republic of India.Witnesses :-

1. ____________________	1. ___________________________
	(Surety No. 1)
Dated _________________	Dated ________________________
2. ____________________	2. ___________________________
	(Surety No. 2)
Dated _________________	Dated ________________________

Form D[See rule 8(d)]Register showing figures of toll collections deposited into the Treasury/Sub- Treasury or Divisional Office/Sub-Divisional Office

				Name of Toll bridge __________________
Sr. No.	Name of the SectionalOfficer-in-charge (Depositor)	Treasury/Sub- Treasury or Divisional Office/Sub-DivisionalOffice	Amount collected from the TollInspector	Date receipt	Head of Account	Challan
Name Date	Amount	Remarks

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