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Union of India - Section
Section 7 in Indian Tolls Act, 1851
7. Exhibition of table of tolls, and statement of penalties.
- A table of the tolls authorized to be taken at any toll-gate or station shall be put up in a conspicuous place near such gate or station legibly written or printed in English words and figures, and also in those of the vernacular language of the district, to which shall be annexed, written or printed in like manner, a statement of the penalties for refusing to pay the tolls and for taking any lawful toll.| Assam.- After section 7, new sections 7A and 7B were inserted in Assam by the Indian Tolls (Amendment) Act, 1932 (Assam Act 1 of 1932). [Text not printed as not available.] |