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State of Bihar - Section

Section 86L in The Bihar and Orissa Local Self-Government Act, 1885

86L. Penalty for taking unauthorized tolls.

- If any person authorized under this Chapter to collect tolls demands or take any higher tolls than the tolls authorized under this Chapter, he shall be liable to fine which may extend to fifty rupees, and, in default of payment, to imprisonment for a term which may extend to one month.]