Section 16(2) in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
(2)Any driver, Owner or Person in charge of a mechanical vehicle aggrieved by unauthorized collection of fee, may lodge a complaint with the officer authorized by the Hyderabad Growth Corridor Limited who shall, after hearing, the person/persons aggrieved, pass an order on such complaint for refund of excess payment and damages for the inconvenience suffered by such user within thirty days.
