(2)The weight of a mechanical vehicle, as recorded at a weigh-bridge installed at the toll plaza, shall be the basis for levying the fee for overloading under this rule:Provided that where no weigh-bridge has been installed at the toll plaza, no fee for overloading shall be levied and collected under this rule and the driver, owner or person incharge of the mechanical vehicle shall be liable to pay the fee applicable for such vehicle only.
