1 [The State Government] may cause such rates of toll, 2 *** as 3 [it thinks fit], to be levied upon any road or bridge which has been, or shall hereafter be, made or repaired 4 [at the expense of the Central or any State Government]; and may place the collection of such tolls under the management of such persons as may appear to 5 [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 land revenue. STATE AMENDMENT Orissa Amendment of section 2.-- In section 2 of the Indian Tolls Act, 1851(8 of 1851) in its application to the State of Orissa, for the words "at the expense of the Central or any State Government", the words "at the expense of the Central or any State Government or any Corporation, Statutory Body, Company, Firm or person authorized by the State Government for this purpose" shall be substituted. [ Vide the Orissa Act 7 of 1999, s. 2]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.