- The State Government may, with the consent of the Board of Councilors, make over to the Board of Councilors any existing toll-bar on a bridge within the limits of a municipal area to be administered by the Board of Councilors until the State Government otherwise directs. Every such toll-bar, while so administered. shall be deemed to be a municipal toll-bar, and the profits derivable therefrom or such parts thereof as shall be agreed upon between the State Government and the Board of Councilors shall be credited to the Municipal Fund.
