Section 126 in The Gujarat Municipalities Act, 1963
126. Table of tolls to be shown on demand.
- A municipality imposing any toll under this Act, shall cause to be kept at each place where such toll is to be collected, a table in the Gujarati, and in English language showing the amount leviable in all cases provided for in the rules including the terms, if any, on which the liability to pay such tolls may be compounded by periodical payments; and it shall be the duty of every person authorized to demand payment of a toll, to show such table on the request of any person from whom such demand is made.]
