(1)An officer authorised by the State Government or by the executing authority, as the case may be, may assess the excess fee collected, if any, by the executing authority or the concessionaire, as the case may, be, and recover the same from such authority or concessionaire, along with an additional sum equal to twenty five per cent of the excess fee collected:Provided that no recovery of such excess fee shall be made unless an opportunity of hearing has been given to the executing authority or concessionaire, as the case may be.(2)Any driver, owner or person in-charge of a mechanical vehicle aggrieved by unauthorised collection of fee, may lodge a complaint with the officer authorised by the State Government or the executing authority, as the case may be, in this behalf, who shall after hearing the parties pass an order on such complaint, within 30 (thirty) days thereof, for refund of excess payment and for damages to compensate for the inconvenience suffered by such user.
