Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT TOLLS ON MOTOR VEHICLES AND TRAILERS DRAWN BY SUCH VEHICLES RULES, 1997 CONTENTS 1. Short title 2. Definitions 3. Levy of Toll 4. Displaying of rates of Toll 5. Procedure in case of non-payment of Toll 6. Procedure for collection/realization of amount 7. Mode of collection of Toll 8. Remittance of toll collected 9. Submission of returns 10. Furnishing of Security Amount GUJARAT TOLLS ON MOTOR VEHICLES AND TRAILERS DRAWN BY SUCH VEHICLES RULES, 1997 GUJARAT TOLLS ON MOTOR VEHICLES AND TRAILERS DRAWN BY SUCH VEHICLES RULES, 1997 1. Short title :- These rules may be called the Gujarat Tolls on Motor Vehicles and trailers drawn by such Vehicles Rules, 1997. 2. Definitions :- (1) "Owner" includes a person for the time being in control and possession of a motor vehicle. (2) "Sub Divisional Officer" means an officer of the Roads and Buildings Department incharge of the respective road or bridge, as may be notified by the State Government. (3) 'Toll Authority" means a Sub Divisional Officer concerned as may be appointed for each district. (4) "Toll Collector" means a person posted at the collection booth for the purpose of collection Toll. 3. Levy of Toll :- Toll shall be levied and paid in cash to the Toll Authority at the rates, as may be specified by the State Government by notification in the Official Gazette. 4. Displaying of rates of Toll :- A table displaying rates of toll shall be placed in a conspicuous place near the toll collection booth legibly written or printed in English. Gujarati and Hindi. 5. Procedure in case of non-payment of Toll :- In case of nonpayment of toll in respect of motor vehicles, the toll authority may detain the motor vehicles until the toll is paid. 6. Procedure for collection/realization of amount :- The Toll Authority shall put adequate number of collection booths, operated manually or by automatic arrangement or by combination of both as may be considered necessary. 7. Mode of collection of Toll :- The owner of the motor vehicles shall, before crossing the bridge or after having crossed it, stop his vehicle at the cross bar/booth and pay the toll in cash livable at that toll collection booth. The toll Authority shall in return prepare a receipt in duplicate in Form-A appended to these rules and hand over one copy of the receipt to the owner of the motor vehicle and retain the second copy for the record. 8. Remittance of toll collected :- (1) The Toll Collector on duty shall be responsible for the collection and safe custody of the amount collected during his duty period. The Toll Collector shall not leave the collection booth till his reliever takes over from him. (2) The Toll Authority shall maintain a cash register as prescribed in appendix appended to these rules and keep it posted upto date. (3) The Toll Collector on expiry of his duty period shall hand over the amount of toll collected by him, to his reliever and shall obtain his signature in the relevant column of the cash register. (4) Every day between oooo hrs, and 2400 hours, the Toll collector on duty shall hand over the entire amount of toll collected during the proceeding 24 hours to the Sub-Divisional Officer after obtaining his signature in the relevant column of the cash register. (5) The Sub-Divisional Officer shall, every day or if it happens to be a holiday, on the next working day remit the amount received by him in the respective treasury office. (6) The Sub-Divisional Officer shall exercise supervision and control over the staff in connection with collection of toll and proper maintenance of accounts and records. (7) The Sub-Divisional Officer shall pay a surprise visit at least twice a month at the office of the Toll Collector to check up that the collection and remittance of the amount of toll is being done in accordance with the provision of these rules. 9. Submission of returns :- (1) The Sub-Divisional Officer shall furnish the statement of accounts in the first week of April, July, October and January every year to the respective Treasury Officer and Division Office. The Statement shall show the amount of toll collected and remitted and accounts of toll along with the details of voucher number and date by which the amount is remitted. (2) The Sub-Divisional Officer shall submit to the Division Office, month wise break-up of the expenditure incurred for collection of toll and details of collection of toll received. 10. Furnishing of Security Amount :- The Staff posted at Tax plaza shall have to pay cash security deposit along with a security bond in form-B appended to this rules. A Sectional Officer working as Toll Collector shall deposit a cash security of rupees 2,000/- while. Deputy Accountant or Junior Clerk shall deposit a cash security of rupees 1000/- along with a security bound in form-B appended to these rules duly executed.