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State of Bihar - Section

Section 442 in Bihar Board's Miscellaneous Rules, 1958

442. Government Officers to pay tolls.

- All officers of Government, when proceeding on the public service, should, under all circumstances, pay on demand the amount of all tolls (whether road or ferry) other than canal tolls, for which next succeeding rule provides, which may be demanded of them, the sums thus paid being subsequently recovered by being charged in their contingent bills. Only police officers proceeding on duty, who might be detained inconveniently by not having money with them, should be permitted to pass without paying at all.