Section 19(4) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(4)Notwithstanding anything contained in section 20 of the Maharashtra Motor Vehicles Tax Act (LXV of 1958.), or any other law for the time being in force, the Authority may charge toll for the use of the amenity provided by it :Provided that, the amount of toll shall not be more than the capital outlay or expenses incurred by the Authority on such project or scheme and expenses incurred for collection thereof.Explanation. - For the purposes of this sub-section, the expression "capital outlay" shall have the same meaning as assigned to it in the Explanation to sub-section (1A) of section 20 of the Maharashtra Motor Vehicles Tax Act (LXV of 1958).
