8. State Government to appoint persons to collect tolls, who may farm collection.
- The [State] [The Substituted by A.L.O.] Government shall appoint such persons as [it] [Substituted by A.L.O. for 'he'.] may think fit to collect tolls under this Act, and it shall be lawful for any person so appointed to farm [the collection of tolls to any other person] [As to the recovery of sums due from a farmer or his surety, see B. & O. Act 4 of 1914. Section 8(6), Schedule I.], with the sanction of the [State] [The Substituted by A.L.O.] Government or to employ any other person in such collection.The person to whom the collection of tolls may be farmed out, or who may be employed in the collection of them, shall have power to collect and be authorised to receive them, in the like manner as any person appointed as aforesaid.
