Section 252(1) in The Orissa Municipal Corporation Act, 2003
(1)The Corporation may, with the sanction of the Government, establish a tool bar, and levy tools, on any bridge at which tools maybe levied on vehicles, carriages and carts passing over such bridge :Provided that no such toll-bar shall be established, or tolls levied, otherwise than for the purpose of recovering the expenses incurred in construction of such bridge together with interest on such expenses and in maintaining such bridge in good repair.
