Section 5(1) in The Punjab Mechanical Vehicles (Bridge Tolls) Act, 1957
(1)Whoever -(a)attempts to cross any bridge without complying with the provisions of this Act; or(b)obstructs the Toll Inspector in the discharge of his duties imposed by or under this Act; or(c)contravenes any other provision of this Act or the rules made thereunder or any order or direction made under any such provision or rule; shall be liable, on conviction, to a fine which may extend to fifty rupees.
