Section 110(2) in The States Reorganisation Act, 1956
(2)No tolls, entrance fees or other charges of a like nature shall be levied after the appointed day in respect of any transport vehicle for its operations in any transferred territory under any such permit, if such vehicle was, immediately before that day, exempt from the payment of any such toll, entrance fees or other charges for its operations beyond the boundaries of the State in which such permit was grantedProvided that the Central Government may, after consultation with the State Government or Governments concerned. authorise the levy of any such toll, entrance fees or other charges, as the case may be.
