(1)When it has been determined that tolls shall be levied at any toll-bar established under Section 16, the Board shall, from time to time, make and publish an order specifying the rates at which the tolls shall be levied.(2)A table of such tolls legible printed or written in English and the Vernacular of the district, shall be affixed in some conspicuous portion near every such toll-bar, so as to be easily readable by all persons required to pay the tolls.(3)In details of compliance with sub-section (2), the toll-collector or the lessee of the tollbar, as the case may be, shall be liable to a fine which may extend to fifty rupees, and to a further fine which may extend to ten rupees for each day after the first day during which the default continues.
