Section 86A in The Bihar and Orissa Local Self-Government Act, 1885
86A. Power of District Board to establish toll-bars and levy tolls.
- The District Board, with the sanction of the [State] [Substituted by ALO.] Government, may establish a toll-bar-(i)on any bridge in the district which has, after the [date] [The 28th October, 1908.] of the commencement of the Bengal Local Self-Government (Amendment) Act, 1938 been constructed or purchase out of the District Fund, or to the cost of the construction or purchase of which contribution has, after the said date, been made out of the District Fund; or(ii)on any roadway or foot-way of a railway bridge which has after the date, at the instance of the District Board and out of the District Fund, been constructed or widened as to allow the passage of persons, vehicles or animals; or(iii)at any place in the district, adjacent to any bridge referred to in clause (i) or clause (ii), at which tolls may conveniently be levied;[and may with the like sanction levy at such toll-bar a toll on vehicles and animals passing over such bridge, roadway or foot-way, for the purpose of recovering, during a period which may extend to twenty years-(a)the amount spent or contributed by the District Board for the purpose of constructing, purchasing or widening such bridge, road-way or foot-way;(b)the amount of the loss to the District Board of receipts in respect of any public ferry referred to in clause (4) of Section 52, when such loss results from the construction or widening of such bridge, road-way or foot-way;(c)interest on such amounts at the rate of five per centum per annum; and(d)the capitalized value of the estimated cost to the District Board of maintaining such bridge, road-way or foot-way and of renewing it, if it requires periodical renewal:Provided that-(1)no toll-bar shall be established nor tolls levied on or in respect of any bridge, road-way or foot-way the cost or estimated cost of which, as indicated in clauses (a), (b) and (d), is less than twenty-five thousand rupees;(2)if, on the expiry of the said period of twenty years, the said amounts, interest and capitalized value have not been fully recovered, the [State] Government may empower the District Board to levy tolls for such further period as the [State] [Substituted by ALO.] Government may determine.]
