(5)The proceeds of the toll collected by a company or a corporation under this section shall be utilised,-(a)for recouping any amount spent by such company or corporation from its own funds and interest thereon ;(b)for repayment of the principal amount of any loan obtained by such company or corporation from any financial institution for the purpose of constructing the bridge in respect of which the toll is levied and the interest thereon; and(c)for meeting the expenses of collection and recovery of the toll and other overhead charges as may be determined by the Government.
