6. State Government may fix and alter rates of tolls.
- The State Government may fix, and from time to time alter, the [rates at which such tolls] [For a list of orders under section 6, fixing rates of tolls, see the B.O.R.O, Vol. I, Part V.], shall be levied:Provided that no toll shall be levied, and no alteration of any rate of toll shall have effect, until notice shall have been published in the official Gazette for such period as the said State Government may fix, of the intention to levy or alter such toll, and of the rate and place at which such toll is to be levied.
