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State of West Bengal - Section

Section 38 in The Cess Act, 1880

38. [ Rate at which road cess shall be levied, how to be fixed. - [section 38 was substituted by Bengal Act 3 of 1885.]

The road cess for each year shall be assessed and levied in each district provided in section 6 and (subject to the maximum rate in that section mentioned) at such rate as may be determined for such year by the District Board.]