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TOLLS ACT, 1864
15 of 1864
24th March, 1864
STATEMENT OF OBJECTS AND REASONS "The object of this Bill is to amend the Schedule annexed to Act VIII of 1851, which regulates the rates of Toll to be levied on Public Roads and Bridges throughout India. The Schedule in question has been. found to be defective in some respects. The maxi- mum rates are many of them too low and certain provisions-such as one which en- acts that Toll is to be levied on carts and hackeries according to the diameter of the wheels-are oppressive and open a door to extortion on the part of the Toll Collectors. Altogether it is desirable that the Schedule should be revised and modified. In the Schedule which is annexed to the present Bill. the maximum rates which may be levied have been on the average somewhat increased, and such other modifications as experience has proved to be necessary have been introduced."-Gaz. of Ind..
An Act to amend Act 8 of 1851 (for enabling Government to levy Tolls on Public Roads and Bridges.) Preamble WHEREAS by Act VIII of 1851 (for enabling Government to levy Toils on Public Roads and Bridges) authority was given for the levy of certain rates of toll
2[* * *]; It is enacted as follows:-
SECTION 01: SCHEDULE OF ACT VIII OF 1851 REPEALED, AND ANOTHER SCHEDULE SUBSTITUTED. [Repealed by the Devolution
Act, 1920 (38 of 1920), S. 2 and Schedule 1.]
SECTION 02: COLLECTORS OF TOLLS MAY COMPOUND FOR TOLLS LEVIABLE UNDER ACT 8 OF 1851 OR THIS ACT.
Any person entrusted with the management of the collection or tolls under Act VIII of 1851 may in his discretion compound for any period not exceeding one year with any person for a certain sum to be paid by such person for himself or for any vehicle or animal kept by him, in lieu of the rates of toll 3[authorized to be levied under the said Act VIII of 18511.
SECTION 03: POWER TO EXTEND ACT
The State Government may extend this 4Act to any place in which the said Act VIII of 1851 is in force; and the State Government of any place in which the said Act VIII of 1851 is not in force may extend the said Act VIII of 1851 and this Act to such place.5
SECTION 04: INTERPRETATION CLAUSE LOCAL GOVERNMENT.
[Repealed by A.O., 1937].
SCHEDULE 01: SCHEDULE
. [Repealed by the Devolution Act, 1920 (38 of 1920), S. 2 and Sch. 1.]
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