Section 152 in Arunachal Pradesh Municipal Act, 2007
152. Toll on heavy truck and bus.
(1)The Municipality may levy toll on heavy trucks and buses referred to in sub-clause (ii) of clause (1) of sub-section (1) of section 129, plying on a public street.(2)The rate of toll for the purposes of sub-section (1) shall be such as may be determined by the Municipality by regulations from time to time.(3)The Municipality may make regulations providing for the mode of collection of toll and other matters incidental thereto.
