Section 156 in The Chhattisgarh Municipalities Act, 1961
156. Tables for tolls to be shown on demand.
- [A Council imposing any toll under this Act shall cause to be kept, at each place where such toll is to be collected, a table in Hindi language, written in Devanagari script, showing the amount leviable in all cases provided for in the rules, including the terms, if any, on which the liability to pay such tolls may be compounded by periodical payment, and it shall be the duty of every person authorised to demand payment of a toll to show such table on the request of any person to whom such demand is made.] [Substituted by M.P. Act No. 50 of 1976.]
