6. State Government may fix and alter rates of tolls.
- [State] [The Substituted by A.L.O.] Government may fix, and from time to time alter, the rates at which such [tolls] [For a list of Orders, made under Section 6, fixing rates of tolls, see B.O.R.O., Volume I, Part V.] shall be levied :Provided that no toll shall be levied, and no alteration of any rate of toll shall have effect, until notice shall have been published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'.], for such period as the said [State] [The Substituted by A.L.O.] Government may fix, of the intention to levy or alter such toll, and of the rate and place at which such toll is to be levied.
