Section 86C in The Bihar and Orissa Local Self-Government Act, 1885
86C. Procedure where two District Boards have contributed towards, cost of bridge, etc.
- When the District Boards of two adjacent districts having jointly constructed, purchased or contributed towards the cost of the construction or widening of a bridge, road-way or foot-way have received sanction under Section 86-A to the establishment of a toll-bar, the tools be levied or granted in lease by such District Board as the [State] [Substituted by ALO.] Government may, in [its] [Substituted by B and O Act 1 of 1923 for 'his'.] order according sanction, direct; and the proceeds of such tolls, or of the lease thereof, shall be adjusted between the two District Boards according to rules made in this behalf by the [State] [Substituted by ALO.] Government.
