- [(a) Subject to the provision of section 6 the amounts realised in accordance with this Act in respect of toll, lease, compensation or fine shall be applied in carrying out the purposes of this Act;] [As amended in accordance with clause (b) of section 159 of the Hyderabad District Boards Act No.III of 1352 F.](b)The surplus, if any, may be applied to such works as the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may direct and are suited for the amenity and welfare of the people.
