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State of Uttar Pradesh - Section

Section 13 in The Ganges Tolls Act, 1867

13. State Government may alter tolls.

- The State Government may, from time to time as it may think fit, reduce all or any of the tolls payable under this Act, in respect of all vessels or of any particular class or classes of vessels, and again raise such tolls to any amount not exceeding the amount hereinbefore specified.It may also prescribe a mode or modes of measurement for burden different from those prescribed in Section 3 of this Act:Provided that the tolls payable under such new mode or modes for measurement shall not exceed the amount specified as aforesaid.