Section 144(2) in Karnataka Municipal Corporations Act, 1976
(2)The corporation may compound for a period not exceeding one year at a time, with any person for a sum to be fixed in accordance with a scale approved by the corporation and to be paid monthly, quarterly or half yearly, in advance in lieu of all tolls payable in respect of any vehicle belonging to such person and issue a pass for the free admittance of the vehicle or animal within the limits of the city, provided that the sum charged shall not be less than one half of the amount which such person would have been liable to pay if the vehicle had to pay roll once every day during the period for which the pass is issued.
