136. Power of Board to establish toll bars and levy tools.
- The Board of a meeting, with the previous sanctioned of the State Government, may establish a toIl-bar on any bridge within the municipality which has before or after the date of the commencement of this Act, been constructed or purchased out of the municipal fund, or to the cost of the constructed or purchase of which contribution has, before or after the said date, been made out of the municipal fund and may levy tolls at such toll-bar on persons ,vehicles and animals passing over such bridge:Provided as follows:(1)No toll-bar shall be established or tolls levied otherwise than for the purpose of recovering-(a)the expenses incurred by the board in constructing, purchasing contributing to or widening such bridge;(b)interest on such expenses, at the rate of six per centum per annum;(c)the capitalized value of the receipt in respect or any public ferry, the proceeds of which are under the order of the State Government placed at the disposal of the Board, will lose partially or completely owing to the construction of such bridge; and(d)the capitalized value of the estimated cost to the Board of maintaining such bridge, and of renewing it if required, periodical renewal.(2)No toll-bar shall be established, or tolls levied, on, or in, respect of any bridge, the cost or estimated cost of which at indicated in clauses (s), (c) and (d) of proviso (1) was or is less than two lakhs twenty-five thousand rupees.
