(6)The taxes collected as prescribed [in sub-sections (1) to (4) of this section] [Words, figures, letter and brackets 'in sub-sections (1) to (5a) of this section' first substituted for the words 'in this section' by W.B. Act 19 of 1959, then the words within third brackets substituted for the words 'in sub-sections (1) to (5a) of this section' by W.B. Act 23 of 1962.] shall be paid direct to the Commissioners by the collecting agency at such times as may be prescribed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] after making such deduction as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may approve to meet any expenses incurred in connection with the levy and collection of the said taxes.[Explanation 1. - The word "administration" as used in sub-sections (2) and (3) has the same meaning as in clause (6) of section 3 of the Indian Railways Act, 1890.] [Original 'Explanation' numbered as 'Explanation 1' and 'Explanation 2' inserted by Bengal Act 5 of 1936.][Explanation 2. - The word "owner" as used in sub-section (4) has the same meaning as in the Indian Steam-vessels Act, 1917.] [Original 'Explanation' numbered as 'Explanation 1' and 'Explanation 2' inserted by Bengal Act 5 of 1936.]
