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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Tripura - Subsection

Section 199(3) in Tripura Municipal Act, 1994

(3)The Municipality may impose tolls on ferries for rendering ferry service and the rate of toll shall be such as may be determined by the Municipality.Provided that a Municipality may lease out a ferry on payment of a lum-sum, being part of the total annual tolls to be collected by the lessee.