Section 135 in Siliguri Municipal Corporation Act, 1990
135. Levy of toll.
- The Corporation may, with the sanction of the State Government,-(i)establish a toll-bar on any public street (except a Kutcha road), wherever situated in Siliguri, vested in the Corporation and constructed or reconstructed by or on behalf of the Corporation; and(ii)levy tolls at such toll-bar on persons, vehicles and animals - passing over such street:Provided that no toll-bar shall be established or tolls levied otherwise than for the purpose of recovering-(a)the expenses incurred by the Corporation in constructing or reconstructing such street;(b)interest on such expenses-(i)at the rate of four per cent, per annum; or(ii)when such expenses are defrayed wholly or in part from a loan, one and a half per cent, per annum above the rate of interest chargeable on such loan; and(c)the capitalized value of the estimated cost of the Corporation for maintaining such street.
