Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 14 in Rules Made Under Bengal Ferries Act, 1885 14. The rates of tolls to be levied shall be those fixed by the Magistrate with the approval of the Commissioner under Section 18 of the Act.
