Section 252(2) in The Orissa Municipal Corporation Act, 2003
(2)The Government may, with the consent of a Corporation, make over to that Corporation any existing toll-bar on a bridge within the Corporation area to be administered by the Corporation and, thereupon, the Corporation shall administer such toll-bar until the Government directs otherwise. Every such toll-bar, while so administered, shall be deemed to be a Corporation toll-bar, and the profits derivable therefrom or such parts thereof as shall be agreed upon between the Government and the Corporation, shall be credited to the Corporation fund.
