(1)The executing authority or the concessionaire, as the case may be, shall establish a toll plaza beyond a distance of five kilometers from the limits oi a municipal or local town area:Provided that the executing authority may. for reasons to be recorded in writing locate or allow the concessionaire to locate a toll plaza within a distance of five kilometers of such limits of a municipal or local town area, but in no case within two kilometers of such limits of a municipal or local town area:Provided further that where a section of the state highway, permanent bridge bypass or tunnel, as the case may be, is constructed within the municipal or town area limits or within five kilometers from such limits, primarily for use of the residents of such municipal or town area, the toll plaza, may be established within the limits of the municipal or town area or within distance of live kilometers from such limits.(2)Any other to11 Plaza - the same section of state highway and in the same direction shall not be established within a distance of fifty kilometers:Provided that where the executing authority deems necessary, it may for reasons to be recorded m writing, establish or allow the concessionaire to establish another toll plaza within a distance of fifty kilometers:Provided further that a toll plaza may be established within a distance of forty kilometers from another toll plaza if such toll plaza is for collection of fee for a permanent bridge, bypass or tunnel.
