Section 159(2) in Telangana District Boards Act, 1955
(2)Persons employed by the lessee of toll to have power of seizure. - When any toll has been leased under this section, any person employed by the lessee to collect such toll shall, subject to the conditions of the lease, have the powers referred to in sub-sections (1) and (2) of section 158:Provided that no article seized may be sold except under the orders of the Board.
