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State of Nagaland - Section

Section 176 in Nagaland Municipal Act, 2001

176. Prohibition as to refusal to pay or avoidance of payment of toll.

- No person taking to a toll bar any vehicle, carriage, cart or animal, not exempted from toll, shall refuse to pay the toll nor shall any person fraudulently avoid taking to a toll-bar any such vehicles, carriage, carat or animal with the intent to evade payment of the toll.