Section 86F(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)In default of compliance with sub-section (1) of this section, the toll-Collector, or the lessee of the toll-bar, as the case may be, shall be liable to fine which may extend to fifty rupees, and to a further fine which may extend to ten rupees of each day after the first during which the default continues.
