Section 255(1) in The Orissa Municipal Corporation Act, 2003
(1)If, the Government, at any time, declares that the provisions of any law relating to canals or any other law for the time being in force are applicable to any navigable channel which a passes through the limits of a Corporation area, that Government may, with the consent of the concerned Corporation, appoint such Corporation to collect tolls in accordance with the provisions of such law until the Government otherwise directs, and the profits derivable therefrom, or such part thereof as may be agreed upon between the Government and the Corporation, shall be credited to the Corporation Fund.
