The Himachal Pradesh Mechanical Vehicles (Bridge Tolls) Act, 1968

THE HIMACHAL PRADESH MECHANICAL VEHICLES (BRIDGE 
TOLLS) ACT, 1968 
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title, extent and commencement. 
2. Definitions. 
3. Rate of toll and its payment. 
4. Power of Toll Inspector. 
5. Offences and penalties. 
6. Bar to proceedings. 
7. Exclusion of jurisdiction of Civil Courts. 
8. Power to make rules. 
9. Repeal and savings. 
_________ 
THE HIMACHAL PRADESH MECHANICAL VEHICLES (BRIDGE 
TOLLS) ACT, 1968 
(ACT NO. 20 OF 1969)1 
(Received the assent of the President on the 7th June, 1969, and was 
published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 26th 
July, 1969, pp. 719-721). 
An Act to provide for the levy and collection of tolls on mechanical 
vehicles crossing certain bridges in Himachal Pradesh. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Nineteenth Year of the Republic of India as follows:- 
1. Short title, extent and commencement.- (1) This Act may be 
called the Himachal Pradesh Mechanical Vehicles (Bridge Tolls) Act, 1968. 
(2) It shall extend to the whole of Himachal Pradesh. 
(3) It shall come into force at once. 
2. Definitions.- In this Act, unless the context otherwise requires,- 
(a) "bridge" means a bridge specified in the first schedule 
annexed to this Act and such other bridge as may, from time 
to time, be notified by the State Government in this behalf ; 
(b)  "mechanical vehicle" means any laden or unladen vehicle 
designed to be driven under its own power including a motor 
vehicle as defined in clause (18) of section 2 of the Motor 
                     
1. For Statement of Objects and Reasons see the Rajpatra, Himachal Pradesh (Extra-
ordinary), dated 4th December, 1969, p. 1224.  
2  THE HIMACHAL PRADESH MECHANICAL VEHICLES (BRIDGE TOLLS) ACT, 1968 
 
Vehicles Act, 1939 (4 of 1939), but does not include a cart or 
a bicycle ; 
(c) "notification" means notification published under proper 
authority in the Official Gazette ; 
(d) "Official Gazette" means the Rajpatra, Himachal Pradesh; 
(e) "State Government" or "Government" means the Government 
of Himachal Pradesh; and 
(f) "Toll Inspector" means the person authorised by the State 
Government to collect toll in respect of any mechanical 
vehicle crossing a bridge, and includes every Government 
servant posted at a bridge in connection with the collection of 
toll. 
3. Rate of toll and its payment.- (1) There shall be levied and paid to 
the State Government on every mechanical vehicle specified in column 2 of 
the second schedule to this Act, crossing a bridge, a toll at the rate specified 
against each mechanical vehicle in column 3 thereof: 
Provided that no toll shall be levied on mechanical vehicles or class of 
mechanical vehicles as the State Government may, by general or special 
order, exempt from such levy. 
(2) The Government shall have the power to amend, by notification, 
the second schedule. Such amendment shall, as soon as may be after it is 
made, be placed before the Legislative Assembly. 
(3) Every person in charge of a mechanical vehicle shall, for crossing 
a bridge, pay to the Toll Inspector posted at the bridge, the toll and shall 
obtain a receipt from him in token of having paid the amount thereof.  
(4) Such receipt shall be shown to the Toll Inspector posted at the 
other end of the bridge. 
(5) In case of personal vehicles like cars, scooters and motor cycles, 
used for non-commercial purposes, the Government may accept lump sum in 
lieu of the toll chargeable in the manner prescribed. 
4. Power of Toll Inspector.- The driver of a mechanical  vehicle 
shall cause the vehicle to stop when required to do so by the Toll Inspector to 
enable  him to carry out any duties imposed on him by or under this Act. 
5. Offences and penalties. (1) Whosoever,- 
(a) attempts to cross any bridge without complying with the 
provisions of this Act, or 
(b)  obstructs the Toll Inspector in the discharge of his duties 
imposed by or under this Act, or 
(c) contravenes any other provisions of this Act or the rules made 
thereunder or any order or direction made under any such 
provision or rule, 
THE HIMACHAL PRADESH MECHANICAL VEHICLES (BRIDGE TOLLS) ACT, 1968 3
shall be liable, on conviction, to a fine which may extend to fifty rupees.  
(2) No Magistrate shall take cognizance of any offence under this Act 
except on a complaint, in writing, made by the Toll Inspector. 
6. Bar to proceedings.- No suit, prosecution  or other legal 
proceeding shall lie against any person, authorised to act by or under this Act, 
for anything done, or purporting to have been done, in good faith, under this 
Act or the rules made thereunder. 
7. Exclusion of jurisdiction of Civil Courts.- No Civil Court shall 
have jurisdiction in any matter which the State Government, or other person 
or authority, is empowered under this Act or the rules made thereunder to 
dispose of or take cognizance of, and regarding the manner in which the State 
Government or such person or authority exercises any power vested in it or 
him by or under this Act or the rules made thereunder. 
8. Power to make rules.- (1)  The State Government may, by 
notification make rules, consistent with this Act, for securing the levy and 
collection of toll and generally for carrying out the purposes of this Act. 
(2) The rules under sub-section (1) shall, as soon as may be after they 
are made, be placed before the Legislative Assembly. 
9.  Repeal and Savings.- The Punjab Mechanical Vehicles (Bridge 
Tolls) Act, 1957 (1 of 1958), as in force in the areas added to Himachal 
Pradesh under section 5 of the Punjab Reorganisation act, 1966, (31 of 1966), 
is hereby repealed : 
Provided that anything done or any action taken or any proceedings 
commenced or continued under the said Act, shall be deemed to have been 
done, taken, commenced or continued under the corresponding provision of 
this Act. 
THE FIRST SCHEDULE 
[(See rule 2(a)] 
1[XXXXXXXXXXXXXXXXXXXXXXXXXXXXXXXXX] 
 
SECOND SCHEDULE 
(See section 3) 
RATES OF TOLL 
2[XXXXXXXXXXXXXXXXXXXXXXXXXXXXXX] 
___________ 
                     
1. Items No. 1 to 44 of the First Schedule deleted vide Notification No. PBW 
(B&R) (B) 3(4)-11/98, dated 28th March, 2001, published in Rajpatra, Himachal 
Pradesh Extra-ordinary) dated, 28th March, 2001, p. 6070. 
2. Items No. 1 to 5 deleted vide Notification No. PBW (B&R) (B) 3(4)-11/98, dated 
28th March, 2001, published in Rajpatra, Himachal Pradesh (Extra-ordinary) 
dated 28th March, 2001, p. 6070. 

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