Section 5 in The Punjab Motor Transport Vehicles (Toll) Rules, 1993
5. Adjustment of toll or penalty from the security.
[Section 6] - If the operator or the driver or person incharge of the motor transport vehicle is not able to pay the toll or penalty, as the case may be, or both, and instead furnishes security in cash then the Toll Tax Officer or the person authorised by him, shall refund the amount of the security which remained after deducting therefrom the amount of toll or penalty, as the case may be or both.
