Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bombay Presidency - Section Section 8 in The Bombay Highways Rules, 1958 8. Rent to be charged for occupation of highway land. - The Highway Authority shall charge rent for occupation of or encroachment on a highway within the highway boundaries permitted under section 21 at the rates prescribed in Schedule II.
