(3)[ Notwithstanding the repeal of the Bengal Municipal Act, 1932, under sub-section (1) of section 441. the fees which could have been levied and the charges which could have been imposed under the Bengal Municipal Act, 1932 (Ben. Act XV of 1932) shall continue to be levied and imposed at the rate in force immediately before such repeal until the scale of such fees and charges are prescribed under sub-section (2) of this section.] [Inserted by the West Bengal Act XLV of 1994, w.e.f 10.10.1994.][95A. Levy of toll on heavy truck and bus. - (1) The Board of Councilors may levy toll on heavy trucks [***] [Inserted by the West Bengal Act 32 of 1997. we f 18 3 1998.] referred to in sub-clause (iii) of clause (e) of sub-section (1) of section 93, plying on a public street.
