Section 5 in The Haryana Mechanical Vehicles (Bridge Tolls) Rules, 1975
5. Payment of toll.
- [Section 3]. - Every driver, owner or person incharge of a mechanical vehicle shall, before crossing the bridge, stop his vehicle at the cross-bar, go to the Toll Inspector to pay the toll due in respect of the vehicle and obtain from him a receipt in triplicate in form A in token of having paid the toll tax.(2)One counterfoil of such receipt shall be handed over by such person to the Toll Inspector posted at the other end of the bridge and the other counterfoil shall be retained by such person for himself and the third may be presented by him to the Toll Inspector on his return journey if completed by the midnight of the following day so as to get the benefit of the reduced rates specified in the Schedule appended to the Act.
