Section 10(2) in The Haryana Mechanical Vehicles (Bridge Tolls) Rules, 1975
(2)The Sectional Officer-in-charge shall deposit a cash security of one thousand rupees by executing the security agreement in form STR 7 appended to the Subsidiary Treasury Rules given in Financial Hand Book No. 1, Volume II, and also furnish two sureties in the amount of five thousand rupees each in form C.
