11. [ Levy of tolls. [[Section 11 substituted by W.B. Act 20 of 1992, which was earlier as under:-
'11. Levy of tolls. - (1) The Commissioners may, for the purpose of carrying out their functions under this Act, levy, with the approval of the State Government, tolls at such rates not exceeding the rates specified in sub-section (2) on all types of vehicles and animals passing over or through a bridge constructed under this Act, as the Commissioners may think fit:Provided that no toll shall be levied on any military or police vehicle, vehicle belonging to the Commissioners for the Port of Calcutta, ambulance car belonging to any local authority or hospital, or fire-fighting vehicle, using such bridge on duty.(2)The maximum rates of toll that may be levied under sub-section (1) shall be as follows, namely:-(a)Lorry, bus or tractor, with or without trailer, and similar other heavy vehicles. - @ Rs. 1.50 each;(b)Tempo, scooter-rickshaw, or any other power-driven carrier with three or less than three wheels. - @ Re. 0.50 each;(c)Car or Taxi (with or without trailer) - @ Re. 0.75 each;(d)Motor cycle, scooter, cycle-rickshaw, or bicycle with a minimum of 3 riders including the person driving. - @ Re. 0.25 each;(e)Animal - @ Re. 0.10 each.(3)For the purpose of levy of tolls under sub-section (1), the Commissioners may establish such number of toll-bars as they consider necessary and may undertake collection of tolls through such officers as may be appointed by them for the purpose.'.]](1)The Commissioners may, for the purpose of carrying out their functions under this Act, levy tolls on all types of vehicles and animals passing over or through any bridge constructed under this Act as such rates as may be determined by the State Government from time to time:Provided that no toll shall be levied on any military or police vehicle, vehicle belonging to the Commissioners, ambulance belonging to any local authority or hospital, [fire-fighting vehicle, vehicle of any Member of Parliament or Legislative Assembly, vehicle of any Judge of the Supreme Court of India or the High Court, vehicle of the Mayor or the Deputy Mayor of the Calcutta Municipal Corporation or the Howrah Municipal Corporation, or vehicle of such officer or officers of the State Government as may be authorized by the State Government in this behalf, and vehicles of such other persons as may be notified by the State Government, using such bridge on duty.](2)For the purpose of levy of tolls under sub-section (1), the Commissioners may establish such number of toll-bars as they may consider necessary, and may undertake collection of tolls through such officers or agents as may be appointed by them in this behalf :Provided that no agent shall be appointed for the purpose as aforesaid except with the prior approval of the State Government.".]
