Section 6(2) in The Orissa Express Highway Act, 1964
(2)The collection of such tolls may be placed under the management of such persons, subject to such terms and conditions as the State Government may deem fit and proper.(2-a) The State Government may in such circumstances and subject to such conditions as may be prescribed and upon application made in that behalf by the owner of any goods vehicle or animal in respect of which toll is leviable under Sub-section (1), permit such owner to compound the toll payable in respect of the goods, vehicle or animal by paying in lieu thereof a sum fixed in such manner as may be prescribed.
