The Bihar Motor Transport Vehicles Toll Act, 1992

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• ' I ' THESIHAR'MOTORTRANSPORTVEHICLESTOLL
ACT, 1992
. (20 of 199?) ". . .
, An Act to providefor the levyof toll on certain Motor Vehicles
. entering in theStateof Bihar and for matters connected therewith or.
incidental thereto.. ..
. Be it enactedby thelegislature of the State of Bihar in the Forty-
ThirdyearC?fthe Republicof India as follows- .. . .
. 1. Sh.ort title, extent and commencement.-(1) This Act may be
. called the Bihar Motor TransportVehicles TollAct, 1992. . .
(2) It shall extendto the whole of the State of Bihar.
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Bihar MotorTransport Vehicles TonAct, 1992, .. [ 197
. (3).It ~hall com~ .into force on su~h date as the State Government may by
notificatlC'" In the Official Gazette appoint.
2. Oeflnitlon.-In this Act unless the context otherwise requires-
(a) "Barrier" means barrier established under section 4 of the Act·
(b) "Day" means a calender day; . I
(c) "Motor Transport Vehicles" means Stage Carriage, Contract Carriage
or Goods Carriage as defined in the MotorVehicles Act, 1988 (Central
Act 59 of 1988);
(d). "Operator" IT'~ansany person whose name is entered in the permit in
respect of the Motor Transport Vehicles as the holder thereof and
includes any person for the time being in charge of the vehicle;
(e) "Toll" means the toll levied under section 3 of the Act;
(f) "Toll Tax Officer" means such officer or officers as the State
Government may, by notification in the Official Gazette, appoint to be
the TollTax Officer for the whole of the State of Bihar or for any area or
areas thereof for the purposes of this Act and includes Taxation
. Officer appointed under the 1[Bihar MotorVehicles Taxation Act, 1930
(Act No.2 of 1930) and
(g) Words and expressions used and not defined in this Act but defined in
the Motor Vehicles Act, 1988 or Central Motor Vehicles Rules, 1989
or Bihar MotorVehicles Rules, 1940 shall have the respective meaning
assigned to them in the said Act or Rules as amended from time to
time.
3. Levy ofTolI.-(1) There shall be levi~d and paid to the State Government
toll on £Nery MotorTransport Vehicle registered outside the State and plying under
a permit granted or deemed to have been granted under the Motor Vehicles Act,
1988 entering the limits of Bihar State at such rate not exceeding Rs. 200/- per
vehicle per day as the State Government may, by notification in the official
Gazette, specify from time to time.
Provided that where toll has been paid in respect of the entry of the v~hicle
no toll shall be levied for any subsequent entry thereof the same day;
(2) The toll shall be paid by the operator of the Motor Transport Vehicle.
4. Establishment of barriers.-For the purpose of colle-ction of toll, the
State Government shall, by notification in the official Gazette, establish barrier at
such places as may be specified in the notification.
S. Prohibition of entry without paying toll.- The MotorTransport VehicLes
liableto pay toll under section 3 of the Act shall not be allowed to enter or ply in the
State unless the toll is paid and the TollTax officer shall have the powers to prevent
the entry or plying of such vehicles in contravention of provisions of this Act.
6. Power to stop and seize.-(1) Whenever so required by the Toll Tax
Officer or any other person authorised by him in this behalf, the driver of a Motor
Transport Vehicle shall stop the vehicle, whether at the barrier or any other place
within the State and keep it stationary for a reasonable period in order to enable
the Toll Tax Officer or the person so authorised, as the case may be, to satisfy
himself that the toll, if payable, has been paid and that other provisions of this Act
have been complied with.
(2) When the Toll officer or the person authorised by him under SUb-section
(1) has 'reason to believe-
(a) that the toll has not been paid, he may detain the vehicle or any part
(
1. Now the Bihar Motor Vehicles Taxation Act, 1994 (Act 8 of 1994).Scanned by CamScanner

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198 ]
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Bihar Motor Transport Vehicles Toll Rules,1992. ... _...-:- ....._...... - ..
or accessory thereof which is co~sid~red sufficient in his opinion for
realisation of the toll untif the tollIS paid, or .'
(b) that any breach of the provisions of this Act has ~ee~ comf!litted,
detain the vehicle or any part or accessory thereof whichIS considered
sufficient in his opinion for realisation of th~ toll and a!so for maximum
amount of penalty leviable under sectron 7, until cash security
. equivalent to such amount is furnished. ,
, Provided that no action under this sub-section shall be taken unless the
operator of the vehicle has been given a reasonable opportunity of belnq heard.
(3) The Vehicle so detained or the security so deposited shall ~e, dealtwith in .
such manner. as may be prescribed by rule. ,
7. Penafty.-(1) Whenever the Toll Tax officer is satisfied after making such
enquiry, as he may deem necessary, that any person has committed any of the
provisions of this Act or the rules made thereunder, he may order that such person
I, shall pay by way of penalty in addition to the toll, if any, payable by him a sum not
exceedingtwo hundred and fifty rupees;
(2) Any person aggrieved by an order made under this section may within 30
days of the communication of ~uch order to him, prefer an appeal against such .
order !o such app.ellateauthonty as may be prescribed and the order of such
authorrtyshall be fmal. " ' '
. 8. ~anner of levy,.~ayment and collection 'of Toll etc.-(1) Toll shall be
, leVIed,pal~ and co":ct:d msuch ma~n.er as may be prescribed by rules. '
(2) Without prejudIce to the provisions of sub-section (t) any toll penalty or
, other d.uesrecoverable un~er this Act which are not paid within fifteen days of th . .
becoming duemay be realised as arrears of land revenue. " elr
.. 9. Power of State Government to exempt fromToll - Th . S . ,
may, by ~otification in the official Gazette, subject to such con~'t' tat~fGovernment
such penod as may be specified in the notificati . I ton,I ~ny and for
• motortransportvehicleor anyclass of motortrans~~rt~x~r:njt;nwhole or In part any
- 10. Protection of action taken in 0 • e Ie e rom ~he payment of toll.
other le,gal proceeding shall lie a ainst an 9 od falth.-No ,SUit, prosecution or
good fafth or purported to be don2 . y person for anything which is done in
the rules made thereunder. ' · , In pursuance of the provisions of this Act and
11. Power to mak Ithe official G e ru es.- The State Gov . . .
rules made th~~ettedmakerules for carrying out th:rnment may b~ notification in
. eun er. purpose of this Act, and the
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