(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.
