Section 3 in The Tolls on Roads and Bridges Act, 1875
3. Rates of tolls to be levied.
- The [Provincial Government] [The words 'Provincial Government 'were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] may cause such rates of tolls, not exceeding the rates mentioned in the Schedule annexed to this Act, to be levied upon any road or bridge which has been or shall hereafter be made or repaired at the expense of [the Crown] [The words 'the Crown' were substituted for the words 'the Government', by the Adaptation of Indian Laws Order in Council.] or from funds collected under the provisions of [Bombay Act 111 of 1869] [See now Bombay 6 of 1923.] or other funds levied under the authority and subject to the general control [of the Provincial Government] [The words 'of the Provincial Government' were substituted for the words 'of Government' by the Adaptation of Indian Laws Order in Council.], and may place the collection of such tolls under the management of such persons as may appear to [it] [The word 'it' was substituted for the word 'him', by the Adaptation of Indian Laws Order in Council.] proper; and all persons employed in the management and collection of such tolls shall be liable to the same responsibilities as would belong to them if employed in the collection of the land revenue [* * *] [The words 'until such rates of tolls shall be fixed by the Governor in Council, the tolls now levied shall continue to be levied by persons under whose management the same are now collected, who shall be held to have been appointed under the provisions of this Act,' were repealed by the Amending Act, 1895 (16 of 1895).]"Persons" defined. - [Clause 2. - The word "persons" in this section shall be deemed to include local boards established under the [Bombay Local Boards Act, 1884 ( Bombay I of 1884)] [Clause 2 was substituted by section 77 of the Bombay Local Boards Act, 1884 (Bombay 1 of 1884), which is repealed by Bombay 6 of 1923.].]
