Section 128(5) in The M.P. Public Health Act, 1949
(5)The Government may make rules regarding,-(a)the collection of tolls;(b)the composition of the tolls payable by any person;(c)the seizure, detention, and disposal of any vehicle or animal in respect of which tolls is not paid;(d)the duty of the police to assist persons authorized to collect tolls, and the powers of the police in that behalf; and(e)the penalties to be imposed in case of evasion of tolls or of resistance to the seizure and detention of any vehicle or animal in respect of which toll is not paid.
