Section 12 in The Tolls on Roads and Bridges Act, 1875
12. [ Application of tolls. - Repealed Bombay 1 to 1884.] [[Section 12 which is repealed by Section 2 and schedule to the Bombay Local Boards Act, 1884 (Bombay 1 of 1884), except in the City of Bombay, is as follows:-
'The nett proceeds of the tolls and leases of tolls under this Act shall be applied wholly to the construction, repair and maintenance of roads and bridges within the Presidency of Bombay:Provided that the nett proceeds of tolls and leases of tolls on roads or bridges constructed by or belonging to any local fund committee shall be applied to the construction and maintenance of roads or bridges in the district under the superintendence of such local fund committee.']]
