Section 38 in Northern India Canal and Drainage Rules, 1878
38. Tolls.
- [Sections 49, 51 and 58]. - When a Government canal shall have been declared by the State Government open for navigation, tolls and charges on boats and rafts, plying thereon shall be levied on such a system and at such rates, as shall be from time to time determined by the State Government with the approval of the Government of India, such system and rates being published by notification in the Government Gazette.
