Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Haryana - Subsection Section 10(2) in Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996 (2)No Magistrate shall take cognizance of any offence under this Act except on a complaint, in writing, made by the Toll Collector.
