Section 86F in The Bihar and Orissa Local Self-Government Act, 1885
86F. Table of tolls to be hung up.
(1)A table of such tolls, legibly printed or written in the vernacular of the district, shall be hung up in some conspicuous position near every such toll-bar, so as to be easily readable by all persons required to pay the tolls.(2)In default of compliance with sub-section (1) of this section, the toll-Collector, or the lessee of the toll-bar, as the case may be, shall be liable to fine which may extend to fifty rupees, and to a further fine which may extend to ten rupees of each day after the first during which the default continues.
