Section 326B(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Commissioner may, from time to time, in consultation with the Commissioner of Police, specify any area for being notified as an area for introduction of any "traffic demand measures" including road pricing mechanisms, such as, area licensing, cordon pricing, supplementary licensing, charging for, on street and off street parking etc., for entry of all vehicles.Explanation. - For the purposes of this sub-section, -(i)"cordon pricing" means the charges payable by the vehicles crossing at all the points of entry to the designated area(ii)"supplementary licensing" means, the licence fees levied in certain areas of the city for usage of vehicles during specified hours.
