109. Mode of levy and recovery of additional general or differential tolls, etc.- Such 8[additional general or differential] tolls, dues, rates and charges shall be Fixed and adopted in accordance with a resolution passed by the Commissioners at a meeting, and shall be submitted to the 9[Central Government]; and if the same shall be approved by it, it shall be published in the 10[Official Gazette], and shall forthwith come into operation and remain in operation until altered or revoked by the Commissioners in meeting, with the sanction of the 9[Central Government]; and shall be leviable and recoverable in like manner as any other tolls, dues, rates and charges payable under this Act.
