Section 140 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
140. Tables of tolls to be shown on demand.
- A Council imposing any toll under this Act, shall cause to be kept at each place where such toll is to be collected a, table showing the amount leviable in all cases provided for in the by-laws including the terms, if any, on which the liability to pay such tolls may be compounded by periodical payments; and it shall be the duty of every person authorised to demand payment of a toll, to show such table on the request of any person from whom such demand is made.
