Section 8 in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
8. In-charge of fee Collection.
(1)The person authorized to collect and retain the fees under these rules shall nominate an Agency as In-charge of fee collection and the person as also the official so nominated shall be responsible to ensure that fees are collected at not more than the agreed rates and the fee collected is smooth without causing undue hardship to the road users and for all other matters connected with the fee Collection on Outer Ring Road.(2)The user fee collecting agency shall have the overall authority to control and supervise the work of collection of fee carried on by the user fee collecting agency with a view to ensure that collection of fee is carried out smoothly, efficiently and without any hindrance or harassment to the users of Outer Ring Road.(3)The user fee collecting agency shall keep records of all the complaints received directly or indirectly and reply to each of them and forward a copy on fortnightly basis to the Hyderabad Growth Corridor Limited.
