Section 21(1) in The Maharashtra Motor Vehicles Tax Act, 1958
(1)Where, before the commencement of this Act, the collection of tolls has been leased to any person under any law (other than the Bombay Ferries and Inland Vessels Act, 1868, [* * *] [The words 'or that Act as applied to the Kutch area of State of Bombay' were omitted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or the Hyderabad Ferries Act, or the Northern India Ferries Act, 1878), for the time being in force and the lease relates wholly or in part to any period subsequent to the commencement of this Act, the amount which the lessee has contracted to pay to the local authority concerned or to the State Government shall be reduced by the amount of the loss suffered by him in consequence of this Act having come into force.
