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] [Section 3A(5)] [Section 3A] [Entire Act] State of Kerala - Subsection Section 3A(5)(c) in Kerala Tolls Act, 1976 (c)for meeting the expenses of collection and recovery of the toll and other overhead charges as may be determined by the Government.