Section 86E in The Bihar and Orissa Local Self-Government Act, 1885
86E. Rates of tolls.
(1)When it has been determined that tolls shall be levied at any toll-bar established under Section 86-A of this Act the District Board shall make and published an order specifying the rates at which the tolls shall be levied.(2)Such rates shall be subject to the sanction of the [State] [Substituted by ALO.] Government and may from time to time be varied with the like sanction.
