Section 6(1) in The Orissa Express Highway Act, 1964
(1)The State Government may, in accordance with the rules to be made in that behalf, levy such rates of toll as they may, from time to time declare by notification in that behalf, for the carriage of any goods or for the passage of any vehicle or animal upon any express highway or portion thereof constructed, developed or maintained by the State Government and different rates of toll may be levied in respect of different express highways, or different portions thereof :Provided that no toll shall be levied in respect of any over bridge constructed on or across an express highway or in respect of any crossing thereon approved by the prescribed authority.
