Section 114 in The Howrah Municipal Corporation Act, 1980
114. Toll on roads.
- The Corporation may, with the sanction of the State Government -(i)establish a toll-bar on any public street (except a kutcha road), whether situated in or without Howrah, vested in the Corporation and constructed or reconstructed by or on behalf of the Corporation; and(ii)levy tolls at such toll-bar on persons, vehicles and animals passing over such street:Provided that no toll-bar shall be established or tolls levied otherwise than for the purpose of recovering -(a)the expenses incurred by the Corporation in constructing or reconstructing such street,(b)interest on such expenses,(i)at the rate of four per cent, per annum; or(ii)when such expenses are defrayed wholly or in part from a loan, one and a half per cent, per annum above the rate of interest chargeable on such loan; and(c)the capitalised value of the estimated cost of the Corporation for maintaining such street.[J. Special Conservancy Charge] [Section 114A with its heading inserted by W.B. Act 11 of 1999.]
