LexThe LEVY OF TOLLS ACT, 1995 ( 1938 A. D. )
Jammu and Kashmir · state statute
Open in Lexace · Ask the AI about this actLEVY OF TOOLS ACT, 1995
(Act No. VIII of Samvat 1995 )
LEVY OF TOLLS ACT, 1995 (1938 A. D.) 227
THE LEVY OF TOLLS ACT, 1995 ( 1938 A. D. )
ACT NO. VIII OF 1995
CONTENTS
Section Section
1. Short title, extent and com- 11. For offences not otherwise
mencement. provided for.
2. Classes and powers of Toll 12. Penalty on un-authorised
Officers. person demanding tolls and
for illegal demand.
3. Rate of tolls to be levied.
13. Offences by whom punishable.
4. Toll-gates or stations.
5. Exemption from tolls. 14. Appeal.
5-A Recovery and refund of toll 15. Deposit pending appeal.
short levied or erroneously
paid etc. 16. No compensation for loss or
injury except on proof of
6. Procedure in case of non- neglect or wilful act.
payment of tolls.
17. Power to make rules.
7. Police officers bound to
assist Toll Officers. 18. Repeal.
8. Offences.
9. Obstruction to Toll OfficersSCHEDULE 1
10. Connivance at fraud or SCHEDULE 2
breach of duty by Toll
Officers.
LEVY OF TOLLS ACT, 1995 (1938 A. D.) 229
THE LEVY OF TOLLS ACT, 1995 ( 1938 A. D. )
(Act No. VIII of Samvat 1995)
[Received the assent of His Highness the Maharaja Bahadur
on 4th July, 1938/21st Har, 1995 and published in Government
Gazette dated 20th Sawan, 1995.]
Whereas it is expedient to consolidate in one Act the provisions
for levy of tolls upon public roads and bridges in 1[the 2[Union territory
of Jammu and Kashmir] in respect of men, animals, vehicles, machinery,
commodities and goods in any form whatsoever] ; It is hereby enacted
as follows :—
1. Short title, extent and commencement.—(1) This Act may be
called the Levy of Tolls Act No. VIII of 1995.
(2) It extends to the 3[whole of the Union territory of Jammu and
Kashmir].
(3) It shall come into force when after receiving the assent of His
Highness the Maharaja Bahadur it is published in the *[Government
Gazette] except with regard to items 8, 9, 10, 12 and 14 of the First
Schedule which shall come into force retrospectively with effect from
24th Baisakh, 1994.
2. Classes and powers of Toll Officers.—4[(1)] There shall be
the same classes of Toll Officers under this Act as under the 5[Excise
Act, 1958], and in the absence of any orders of the Government to the
contary, and subject to the provisions of this Act, an officer of any class
having jurisdiction within any local limits under the 6[Excise Act] shall
be a Toll Officer of the same class having jurisdiction within the same
local limits under this Act.
4[(2) ‘Assessing Officer’ means the officer incharge of Toll Post
and includes the Excise and Taxation Officer, Inspector or in the absence
of the Inspector, such sub-Inspector as may be authorised by the officer
1. Substituted for “the Jammu and Kashmir State” by Act XL of 2002, s. 2. w. e. f 17-7-2002.
2. Substituted by S.O. 1229(E) dated 31.03.2020 for “State”.
3. Substituted ibid for “whole of Jammu and Kashmir State”.
* Now Official Gazette.
4. Existing section renumbered as sub-section (1) and sub-section (2) added by Act VII of 2001, s. 10.
5. Substituted by Act VIII of 1956 for “Customs Act, 1958”.
6. Substituted by Act I of 1956 for “Customs Act”, (w. e. f. 1-11-1947).
230 LEVY OF TOLLS ACT, 1995 (1938 A. D.)
incharge Toll Post in writing in this behalf ].
3. Rate of tolls to be levied. ––(1) The Government may from
time to time prescribe, annul or alter rates of tolls to be levied upon any
road, ferry or bridge 1[in the 2[Union territory of Jammu and Kashmir]
in respect of men, animals, vehicles, machinery, commodities and goods
in any form whatsoever] and may place the collection of such tolls
under such management as may appear to it proper, and all persons
employed in the management and collection of such tolls shall be liable
to the same responsibilities as would belong to them if employed in the
collection of the 3[Excise] Revenue under the Jammu and Kashmir
3[Excise] Act, 1958.
(2) The rates prescribed to be levied at the commencement of this
Act, shall be the rates mentioned in the First Schedule hereto annexed.
The rates shall continue to be levied till they are annulled or altered in
accordance with the provisions of this section :
4[Provided that a vehicle carrying goods beyond the limits/capac-
ity prescribed under the Motor Vehicles Act, 1988 shall be liable to pay
double the amount of basic toll fixed for such vehicle].
(3) The power to annul or alter the rates vested in the Government
under the foregoing provisions of this section may be exercised from time
to time after 5[x x x x] publication in the *[Government Gazette]. 6[x x x]
The amendment and alteration shall have the same force and effect as if
they had been contained in the First Schedule.
(4) The persons under whose management the tolls are levied at the
commencement of this Act shall levy the tolls prescribed and shall be held to
have been appointed for collection of tolls under the provisions of this Act.
7[(5)] The Government may, from time to time, notify the
commodities in respect of which tolls may be levied on ad-valorem basis
subject to a maximum of 15% of the value of 8[goods.]
1. Substituted for the words “in the State” by Act XL of 2002, s. 3. w.e.f. 17.7.2002.
2. Substituted by S.O. 1229(E) dated 31.03.2020 for “State”.
3. Substituted by Act VIII of 1956 for “customs”.
4. Proviso inserted by Act IX of 2010, s. 6.
5. Words “a previous” deleted by Act 1 of 1956 (w.e.f. 1-11-1947).
* Now Official Gazette.
6. Certain words omitted ibid (w.e.f. 1-11-1947).
7. Sub-section (5) inserted by Act X of 1997, s. 7.
8. Substituted for the word “goods” by Act XI of 1999, s. 14
LEVY OF TOLLS ACT, 1995 (1938 A. D.) 231
4. Toll-gates or stations.—The Government may establish toll-
gates or stations at such places as the Government may deem necessary.
The toll-gates or stations in existence at the time of the
commencement of this Act shall be deemed to have been established
under the provisions of this Act.
1[(4-A). Assessment of vehicles, goods, or animals etc.—Any
officer mentioned in sub-section (2) of section 2 of this Act may assess
the vehicles, goods or animals reaching at a Toll Post for levy of Toll.
Explanation :— For the purposes of this setion “assessment” shall mean
scrutiny of invoices, challans, or bills or documents, or
declaration or physical verfication of goods, vehicles or
animals, or such evidences which the Assessing Officer
may collect in order to ascertain correctness of the
statement of the driver or the person incharge of goods
or animals and to assess toll leviable on such vehicles,
goods or animals on challan weight or actual weight
whichever is higher or advaloren as the case may be.]
5. Exemptions from tolls.–– The Government may from time to
time define and grant exemptions from payment of tolls levied under
this Act.
2[5-A. Recovery and refund of toll short levied or erroneously
paid etc.––(1) When toll or charge have been short levied through
inadvertance, error, collusion or mis-contruction on the part of the Toll
Officer, or through mis-statement as to the quantity, number or description
of the goods, animals or vehicles on the part of the owner, or when
such toll or charges after having been levied has been owing to any
such cause erroneously refunded, the person chargeable with toll, or
the charge so short levied, or to whom such refund has erroneously
been made, shall pay the deficiency or repay the amount paid to him in
excess on demand being made within twelve months from the date of
the first assessment or the making of the refund and Toll Officer may
refuse to pass any goods, animals or vehicle(s) belonging to such person
until the deficiency or excess be paid or repaid.
1. Section 4-A inserted by Act VII of 2001, s. 11.
2. Section 5-A inserted by Act XX of 1978.
232 LEVY OF TOLLS ACT, 1995 (1938 A. D.)
(2) No toll or charges which have been paid and of which
repayment, wholly or in part, is claimed in consequence of the same
having been paid through indavertance, error or miscontruction shall be
refunded unless such claim is made within three months from the date
of such payment.]
6.Procedure in case of non-payment of tolls.––In case of non-
payment of any tolls on demand, the officers appointed to collect the
same, may, in the first instance, levy the same by sale of any goods of
the person liable for the payment. In the event of the said goods being
insufficient for the payment of the toll, the Toll Officer may detain the
carriage or animal on which the toll is chargeable for such period not
exceeding 24 hours till the payment is made. If any toll and the cost
arising from such seizure remain undischarged for 24 hours, the case
may be brought before the nearest Magistrate within the local limits of
whose jurisdiction the toll-gate or station lies. The Magistrate shall
thereupon proceed to enforce payment of the amount in like manner as
if the amount had been a fine inflicted by himself.
1[6-A. Recovery of Toll dues as arrears of land revenue.––(1)
Notwithstanding anything contained in any other provisions of this Act, any
amount of toll, penalty, interest or any other sum payable under this act
shall, on the issue of certificate by the Toll Officer, Incharge Toll Post in the
prescribed form to theCollector or the Assistant Collector, be recoverable
as arrears of land revenue. The copy of such certificate shall be delivered
personally or forwarded to the defaulter on his last known address.
(2) Any question as to whether toll, penalty, interest or any other
sum is recoverable under this Act, the person from whom it is due and
the amount as recoverable shall be determined by the Toll Officer,
incharge Toll Post and his signatures over the certificate shall be final
and conclusive proof both as to amount due and as to person form
whom it is due.
(3) For the purpose of recovery of toll, penalty, interest or any
other sum payable under this Act such authority as the Government
may prescribe shall exercise the powers vested in the Assistant Collector,
Collector, Appellate or Revisional authority under the Jammu and
Kashmir Land Revenue Act, Samvat 1996 and the provisions of the
1. Sections 6-A and 6-B inserted by Act III of 2000, s. 3.
LEVY OF TOLLS ACT, 1995 (1938 A. D.) 233
said Act shall, as for a they may, apply mutatis mutandis to the recovery
of the arrears as specified in the certificate.
6-B. Levy of interest on delayed payment of Toll.––Notwithstanding
anything contained in this Act, if any amount due under this Act is not
paid on demand, the person from whom the amount is due shall be liable
to pay interest on such amount from the date it was payable to the date
of actual payment on the following rates :––
(a) if the default is for a period not exceeding six months at 2%
per month ; and
(b) if the default is for a period exceeding six months at 3% per
month.]
7. Police officers bound to assist Toll Officers.––All Police Officers
shall be bound to assist Toll Officers when required, in the execution of
this Act and for that purpose shall have the same power which they
have in the exercise of their ordinary police duties.
1[8. Offences.––Whoever tranships, abets or attempts the trans-
shipment of goods from a carriage or animal on which the toll is
chargeable at a higher rate to a carriage or animal on which the toll is
chargeable at a lower rate, or vice versa, or whoever adopts any device
to evade payment of toll at a toll-gate or station, shall be liable to a fine
equal to 2[ten times] the amount of actual toll leviable or 3[one thousand]
rupees whichever is higher.]
9.Obstruction to Toll Officers.––If any person intenionally obstructs
any Toll Officer, or any other person duly employed in the collection of
tolls in the exercise of any powers given under this Act to any such
officers or person, he shall be liable to imprisonment not exceeding six
months, or to fine not exceeding 1,000 rupees, or to both.
10. Connivance at fraud or breach of duty by Toll Officers.––If any
Toll Officer or other person employed for the collection of toll, practises
or attempts to practise any fraud for the purpose of injuring the toll
revenue or abets or connives at any such fraud, or if any such officer or
person is guilty of a wilful breach of the condition of this Act, he shall
1. Section 8 substituted by Act XI of 1999, s. 15.
2. Substituted for the words “five times” by Act IX of 2010, s. 6.
3. Substituted for “500/- rupees” Ibid.
234 LEVY OF TOLLS ACT, 1995 (1938 A. D.)
be liable to imprisonment for any term not exceeding two years, or to a
fine not exceeding 1,000 rupees, or to both.
The punishment prescribed under the provisions of this section shall
be in addition to any departmental punishment which may be inflicted on
the offender under the departmental punishment and appeal rules.
11. For offences not otherwise provided for .––(1) Whoever is guilty
of any act or intentional omission in contrevention of any of the provisions
of this Act or of any rule or order made under this Act and not otherwise
provided for in this Act, shall, on conviction before 1[a Judicial
Magistrate] of the first class, be punished for each such wilful act or
omission with fine which may extend to one hundred rupees.
(2) Whoever having been previously convicted of an offence under
this Act is again convicted of an offence punishable under this Act shall
be liable for every such subsequent offence to punishment not exceeding
double the punishment provided therefor by this Act.
12. Penalty on unathorised person demanding tolls and for illegal
demand.–– Every person, other than the person appointed to collect the
tolls under this Act, who shall levy or demand any toll on any public
road or bridges or for passing through any bazar situated thereon, and
also every person who shall unlawfully and extorionately demand or
take any other or higher toll than the lawful toll, or under colour of this
Act seize or sell any property knowing such seizure or sale to be unlawful,
or in any manner unlawfully extort money or any valuable thing from
any person under colour of this Act, shall be liable on conviction before
1[a Judicial Magistrate] to imprisonment for any term not exceeding six
months, or to fine not exceeding 2[Rs. 5000/- or with both], any part of
which fine may be awarded by the Magistrate to the person aggrieved
but this remedy shall not be deemed to bar or effect his right to have
redress by suit in the Civil Court.
3[13. Offences by whom punishable.––(1) The officer incharge of
the toll-gate or station may, by order, impose fine on any person guilty
of an offence under section 8.
(2) Before passing an order under sub-section (1) such officer
shall give the person in the default an opportunity of being heard.
1. Substituted by Act XL of 1966 for a ‘‘Magistrate.’’
2. Substituted for “Rs. 200/-” by Act XI of 1999, s. 16.
3. Sections 13 and 14 substituted ibid, s. 17.
LEVY OF TOLLS ACT, 1995 (1938 A. D.) 235
(3) The fine imposed under sub-section (1) may, on a requisition
being made in this behalf by the officer inflicting fine, be realised by a
Magistrate having jurisdiction as if it had been inflicted by himself.
(4) Copy of the order passed under sub-section (1) shall be sent to
the Exise Commissioner if officer incharge is a Deputy Excise
Commissioner and to the Deputy Excise Commissioner if the officer is
other than a Deputy Excise Commissioner.
14. Appeal and revision.—(1) Any person aggrieved by an order
passed under sub-section (1) of section 13 may, within a period of three
months from the date of such order, prefer an appeal before the Deputy
Excise Commissioner (executive) of the Province where such order
has been passed by an officer below the rank of Deputy Excise
Commissioner and in any other case, before Excise Commissioner.
(2) Every order passed in appeal under this section shall, subject to
the powers of revision conferred by sub-sections (3) and (4), be final.
(3) The Excise Commissioner may, at any time, call for and
examine the record of any order passed by the Deputy Commissioner
under sub-section (1), for the purpose of satisfying himself as to the
legality of such order and may pass such order in reference thereto,
as he may deem fit.
(4) The Governmen may, at any time, call for and examine the record
of any order passed by the Excise Commissioner under sub-section (1)
for the purpose of satisfying itself as to the legality of such order and may
pass such order in reference thereto, as he may deem fit :
Provided that no order under sub-section (3) or sub-section (4)
which is prejudicial to any person, shall be passed without giving such
person an opportunity of being heard.]
15. Deposit pending appeal.—Where any toll or penalty has been
demanded under the provisions of this Act, the person desirous of
appealing against such decision or order shall, notwithstanding his
intention of appealing or filing an appeal, deposit in the hands of the Toll
Officer at the toll-gate or station the amount demanded by the toll officer
passing such decision or order.
16. No compensation for loss or injury except on proof of
neglect or wilful act.—No person liable to pay tolls in respect of a
236 LEVY OF TOLLS ACT, 1995 (1938 A. D.)
carriage or animal shall be entitled to claim any compensation from any
Toll Officer for any loss or damage to him at any time while the carriage
or animal are lawfully detained at any toll-gate or station, unless it be
proved that such loss or damage was occasioned by the wilful neglect or
malicious act of the Toll Officer.
1[16-A. Remission or reduction of interest.— Notwithstanding
anything contained in this Act, the Government may, if it is of the opinion,
for reasons to be recorded in writing that it is expedient to do so in the
public interest, by notification, reduce or remit interest on arrears of toll
determined to be payable subject to such conditions it may like to impose
and for such period, as may be prescribed in this regard.]
17. Power to make rules.—The Government may, by notification
in the *[Jammu and Kashmir Government Gazette], make rules from
time to time for the purpose of carrying out the provision of this Act.
18. Repeal.—All orders and notifications having the force of law
issued regarding the levy of road toll upon public roads and bridges shall
be repealed with effect from the date this Act comes into force.
Without prejudice to the generality of the foregoing provisions the
enactments mentioned in the Second Schedule hereto annexed are hereby
repealed to the extent specified in the 3rd column thereof but not so as to
render invalid anything done in accordance with any of them.
SCHEDULE
(See section 3)
Finance Department 2Notification SRO 70.–– In exercise of the
powers conferred by sub-section (1) of section 3 of the Jammu and
Kashmir Levy of Tolls Act, Smvt. 1995 (Act No. VIII of 1995), and in
supersession of all previous notifications and orders issued on the subject,
the Government hereby direct that the Toll on vehicles of various types
and goods shall be levied at the Toll Stations at the rates specified in
Annexure ‘A’ , ‘B’ and ‘C’ to this notification.
1. Section 16-A inserted by Act XXIII of 2002, s. 4.
* Now Official Gazette.
2. SRO-70 published in Government Gazette dated 5th February, 2018 supersedes all the previ-
ous notifications which were reflected in the in the Government publications in Scedule I,
accordingly they have been removed by the Editor in the present Edition of the Laws of
Jammu and Kashmir.
LEVY OF TOLLS ACT, 1995 (1938 A. D.) 237
Toll on Vehicles of various types and goods levies at
various Toll Stations.
Annexure “A” to Notification SRO-70 dated 5th February, 2018
IMPORT
1. Lakhanpur and other allied Posts (Nagri etc.) including minor T oll Posts attached
thereto namely Govindsar, Kerian Gandyal, Satwain, Thein, Mandi Mandikaran,
Hat Mashka, Paharpur Pattan Barian, Goond, Kot Punnu, Basohli etc.
Type of V ehicle/Load Carrier
a) Two Axle upto 6 Tyres Rs. 230.00
b) Three Axle more than 6 up Rs. 280.00
to 10 Tyres
c) Four Axle more than 10 up Rs. 400.00
to 14 Tyres.
d) Five Axle & above, more Rs. 510.00
than 14 Tyres and above.
Rs. 80.00
Rs. 35.00
Rs. 20.00
a) Two Axle upto 6 Tyres Rs. 110.00
b) Three Axle more than 6 up Rs. 170.00
to 10 Tyres.
c) Four Axle more than 10 up Rs. 170.00
to 14 Tyres.
d) Five Axle & above, more Rs. 230.00
than 14 Tyres and above.
Rs. 35.00
V ehicle T ype Basic T oll
i. Heavy Vehicles including
POL Tankers, Buses.
ii. Commercial Light Motor
Vehicles (Cars, Jeeps,
Taxi, Matadors, Auto
Rickshaw etc.)
iii. S.R.T.C. Buses Pathan-
kote-Kathua Route.
iv. Rehras (when loaded).
i. Heavy Vehicles (Truck, Tata
Mobile etc.).
ii. Commercial Light Motor V ehicles
carrying trade goods imported
from outside the State by Rail.
2. Railway Station, Jammu and other Minor T oll Posts including Bari Brahmana,
Railway Station Toll Posts, Hiranagar, Samba, Budhi, Dyalachack, Vijaypur,
Gangyal etc., Railway Station Udhampur and other allied Railway Station Mi-
nor Toll Posts attached to it (UD).
238 LEVY OF TOLLS ACT, 1995 (1938 A. D.)
3. Upshi T oll Post.
Type of V ehicle/Load Carrier V ehicle T ype Basic Toll
i. Heavy Vehicles including
POL Tanker
ii. Commercial Light Motor
Vehicles (Cars, Jeeps,
Taxi, Matadors, Auto
Rickshaw etc.)
i. Heavy Vehicles including
POL Tankers, Buses, Tata
Mobile etc.
ii. Commercial Light Motor
Vehicles (Cars, Jeeps,
Taxi, Matadors, Auto
Rickshaw etc.)
iii. S.R.T.C. Buses Pathan-
kote-Kathua Route.
iv. Rehras (when loaded).
a) Two Axle upto 6 Tyres Rs. 170.00
b) Three Axle more than 6 up Rs. 280.00
to 10 Tyres.
c) Four Axle more than 10 up Rs. 340.00
to 14 Tyres.
d) Five Axle & above, more Rs. 400.00
than 14 Tyres and above.
Rs. 80.00
ANNEXURE “B”
EXPORT
1. Lakhanpur and other allied Posts (Nagri etc.) including minor T oll Posts attached
thereto namely Govindsar, Kerian Gandyal, Satwain, Thein, Mandi Mandikaran,
Hat Mashka, Paharpur Pattan Barian, Goond, Kot Punnu, Basohli etc.
a) Two Axle upto 6 Tyres Rs. 230.00
b) Three Axle more than 6 up Rs. 280.00
to 10 Tyres
c) Four Axle more than 10 up Rs. 400.00
to 14 Tyres.
d) Five Axle & above, more Rs. 510.00
than 14 Tyres and above.
Rs. 80.00
Rs. 35.00
Rs. 20.00
iii. POL Tankers.
ANNEXURE “A” ––– (contd).
Rs. 35.00
LEVY OF TOLLS ACT, 1995 (1938 A. D.) 239
i. Heavy Vehicles (Truck, Tata
Mobile etc.).
ii. Commercial Light Motor V ehicles
carrying trade goods imported
from outside the State by Rail.
iii. POL Tankers.
2. Railway Station, Jammu and other Minor Toll Posts including Bari Brahmana,
Railway Station Toll Posts, Hiranagar, Samba, Budhi, Dyalachack, Vijaypur,
Gangyal etc., Railway Station Udhampur and other allied Railway Station Mi-
nor Toll Posts attached to it (UD).
Type of V ehicle/Load Carrier V ehicle T ype Basic Toll
a) Two Axle upto 6 Tyres Rs. 35.00
b) Three Axle more than 6 up Rs. 90.00
to 10 Tyres.
c) Four Axle more than 10 up Rs. 110.00
to 14 Tyres.
d) Five Axle & above, more Rs. 150.00
than 14 Tyres and above.
Rs. 35.00
Rs. 110.00
i. Heavy Vehicles including
POL Tanker
ii. Commercial Light Motor
Vehicles (Cars, Jeeps,
Taxi, Matadors, Auto
Rickshaw etc.)
a) Two Axle upto 6 Tyres Rs. 170.00
b) Three Axle more than 6 up Rs. 280.00
to 10 Tyres.
c) Four Axle more than 10 up Rs. 340.00
to 14 Tyres.
d) Five Axle & above, more Rs. 400.00
than 14 Tyres and above.
Rs. 80.00
3. Upshi T oll Post.
240 LEVY OF TOLLS ACT, 1995 (1938 A. D.)
A n n e x u r e “ C ” t o N o t i f i c a t i o n S R O –7 0
d a t e d 5 t h F e b r u a r y , 2 0 1 8
Toll on Goods
1
S.
No.
1.
2.
3.
4.
2
Name of the Toll
Post
Lakhanpur and other
allied posts (Nagri etc.)
including minor Toll
Posts attached thereto
namely Govindsar,
Satwain, Thein,
Mandi-Mandikana,
Hat Mashka, Pattan
Barian, Goond, Kote
Punnu, Gandyal,
Paharpur, Basohli, etc.
All Railway Station
Toll Posts.
Upshi.
Air Cargo
Jammu/Kashmir/
Leh
4
Edible Oil fit for hu-
man consumption
including raw and un-
refined forms which
becomes so after un-
dergoing the process
of refining, Fish and
Vanaspati Ghee.
IMPORT EXPORT
@ @
Rs. Rs.
235.00 235.00
per per
Quintal Quintal
@ @
Rs. Rs.
235.00 235.00
per per
Quintal Quintal
@ @
Rs. Rs.
235.00 235.00
per per
Quintal Quintal
@ @
Rs. Rs.
235.00 235.00
per per
Quintal Quintal
5
Ciagrettes
IMPORT EXPORT IMPORT EXPORT
@ @
Rs. Rs.
4000.00 4000.00
per per
Quintal Quintal
@ @
Rs. Rs.
4000.00 4000.00
per per
Quintal Quintal
@ @
Rs. Rs.
4000.00 4000.00
per per
Quintal Quintal
@ @
Rs. Rs.
4000.00 4000.00
per per
Quintal Quintal
LEVY OF TOLLS ACT, 1995 (1938 A. D.) 241
A n n e x u r e “ C ” t o N o t i f i c a t i o n S R O –7 0 d a t e d
5 t h F e b r u a r y , 2 0 1 8
Toll on Goods ––– (contd....)
6 7 8 9 10
Tobacco (in all
forms)
Sheep/Goat,
Cardboard Boxes,
Textile.
Chicken (Frozen/
Dressed/Live)
Almonds,
Walnuts,
Dry Apri-
cot and
Saffron
Bread
@ @
Rs. Rs.
1.00 1.00
per per
Loaf Loaf
@ @
Rs. Rs.
1.00 1.00
per per
Loaf Loaf
@ @
Rs. Rs.
1.00 1.00
per per
Loaf Loaf
@ @
Rs. Rs.
1.00 1.00
per per
Loaf Loaf
@
Rs.
235.00
per
Quintal
@ @
Rs. Rs.
900.00 900.00
per per
Quintal Quintal
@ @
Rs. Rs.
900.00 900.00
per per
Quintal Quintal
@ @
Rs. Rs.
900.00 900.00
per per
Quintal Quintal
@ @
Rs. Rs.
900.00 900.00
per per
Quintal Quintal
@ @
Rs. Rs.
175.00 175.00
per per
Quintal Quintal
@ @
Rs. Rs.
175.00 175.00
per per
Quintal Quintal
@ @
Rs. Rs.
235.00 235.00
per per
Quintal Quintal
@ @
Rs. Rs.
175.00 175.00
per per
Quintal Quintal
@ @
Rs. Rs.
400.00 400.00
per per
Quintal Quintal
@ @
Rs. Rs.
400.00 400.00
per per
Quintal Quintal
@ @
Rs. Rs.
400.00 400.00
per per
Quintal Quintal
@ @
Rs. Rs.
400.00 400.00
per per
Quintal Quintal
IMPORT
@
Rs.
235.00
per
Quintal
@
Rs.
235.00
per
Quintal
@
Rs.
235.00
per
Quintal
IMPORT EXPORT IMPORT EXPORTIMPORT EXPOR T IMPOR T EXPOR T
242 LEVY OF TOLLS ACT, 1995 (1938 A. D.)
SCHEDULE II
(See Section 18)
No. and year Subject Extent of reapeal
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Act No. III Octroi Act The “words” and toll
of 1958. occuring between the
words “Kahcharai”
“and” in section II
185, (Notification Power of Duty The whole.
Under section II of inspector Domel
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