Section 9 in The Tolls on Roads and Bridges Act, 1875
9. Collectors of tolls may compound for tolls.
- Any person entrusted with the management of the collection of tolls under this Act may in his discretion compound for any period, not exceeding one year with any person for a certain sum to be paid by such person for himself or for any vehicle or animal kept by him, in lieu of the rates of tolls specified in the Schedule to this Act.[10 . Power of Provincial Government to lease the levy of tolls. - It shall be lawful for the [Provincial Government] [Section 10 and 11 were inserted by Section 2 of the Tolls on Roads and Bridges Act (Amendment) Act, 1881 (Bombay 5 of 1881).] to lease the levy of tolls at such rates not exceeding the rates mentioned in the Schedule annexed to this Act upon any public road or bridge by public auction or private contract from year to year or for a longer period not exceeding seven years on such terms and conditions as the [Provincial Government] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] may deem desirable;Provided that the lessee shall give security for the due fulfillment of such conditions, and that all sums payable under the terms and conditions of the lease shall be recoverable as a demand for the land revenue under the law for the time being in force so far as applicable .]
