Section 3 in Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996
3. Levy of toll and payment.
- There shall be levied and paid to the Toll Collector on every mechanical vehicle passing over any toll facility, notified as such under the Act, a toll and at such rate, place and for such period as the Government may, from time to time by notification, determine :Provided that no toll shall be levied on any mechanical vehicle crossing or using any toll facility on National Highways or urban road links.
