(1)The State Government may, by notification in the official Gazette, levy toll on all motor vehicles entering such bridges, causeways and tunnels and at such rate not exceeding fifteen rupees per vehicle as may be prescribed, and different rates may be prescribed for different classes of vehicles and different classes of bridges, causeways and tunnels:Provided that the State Government may, if in its opinion it is necessary in public interest so to do, by notification and subject to such restrictions and conditions as may be specified in the notification, exempt the toll payable in respect of any class of motor vehicles.(2)The toll payable under sub-section (1) shall be levied and collected in such manner as may be prescribed.(3)The toll collected under this section shall be credited into the Karnataka Roads and Bridges Fund constituted under section 17A of the Karnataka Motor Vehicles Taxation Act, 1957.]
