Section 128(4) in The M.P. Public Health Act, 1949
(4)Levy of tolls on vehicles.- The Government, or the local authority with the approval of the Government, may, by notification, levy tolls on any vehicle (other than a motor vehicle) or any animal entering a notified fair or festival centre, for such period, and at such rates, and subject to such exemptions, as may be specified in the notification.
