Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 15 in The Hooghly River Bridge Act, 1969 15. Prohibition of taking unauthorised tolls. - No person who is appointed under this Act to collect tolls shall demand or take any toll other than that authorised under this Act.
