- The State Government may extend this [Act to any place in which the said Act 8 of 1851] [The Act now regulating tolls in the Presidency of Bombay is the Tolls on Roads and Bridges Act, 1875 (Bom.3 of 1875).That Act repealed Act 8 of 1851 in the Bombay Presidency, see s. 1, and declared that Act 15 of 1864 should be deemed to have been extended thereto as from the 30th July, 1864, see s. 2.] is in force; and the State Government of any place in which the said Act 8 of 1851 is not in force may extend the said [Act 8 of 1851 and this Act to such place.] [[Act 8 of 1851 and this Act have been extended to Oudh (see Gazette of India, 1865, Pt. I, p. 777), the C.P. (see ibid., Pt. I, 1871, p. 611) and to the District of Lakhimpur (see Assam Gazette, 1935, Pt. II, p.1025).As to the authority of the Provincial Government in any part of the Provinces, not specified in s. 2 of Act 8 of 1851, to which that Act or this Act may be or have been extended see the Indian Tolls Act, 1888 (8 of 1888), s. 2(1).]]
