8. State Government to appoint persons to collect tolls, who may farm collection.
- The State Government shall appoint such persons as may think fit to collect tolls under this Act, and it shall be lawful for any person so appointed to farm [the collection of tolls to any other person, with the sanction of the State Government or to employ any other person in such collection.] [As to the recovery of sums due from a farmer or his surety, see the B. &. O. Public Demands Recovery Act, 1914 (B &. O. Act 4 of 1914) s. 3(6), Sch. I.]The person to whom the collection of tolls may be farmed out, or who may be employed in the collection of them, shall have power to collect and be authorised to receive them, in the like manner as any person appointed as aforesaid.
