24. Penalty for taking unauthorised toll, and for causing delay.
- Every such lessee or other person as aforesaid asking, or taking more than the lawful toll or without due cause delaying any person, animal, vehicle or other things shall be punished with fine which may extend to one hundred rupees.Notes. - Section 24 to 26 of the Act provides for punishment for breach, for breaking, disobeying and contravention of Acts as well as rules. For authoritative precedent on the matter See AIR Pat. 31.
