Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(j) in Tripura Markets Act, 1979 (j)"toll" means the rate charged by the owner, organiser or Manager of a market from the persons assembling in the market place for the sale of goods.
