Section 252 in The Orissa Municipal Corporation Act, 2003
252. Toll on bridges.
(1)The Corporation may, with the sanction of the Government, establish a tool bar, and levy tools, on any bridge at which tools maybe levied on vehicles, carriages and carts passing over such bridge :Provided that no such toll-bar shall be established, or tolls levied, otherwise than for the purpose of recovering the expenses incurred in construction of such bridge together with interest on such expenses and in maintaining such bridge in good repair.(2)The Government may, with the consent of a Corporation, make over to that Corporation any existing toll-bar on a bridge within the Corporation area to be administered by the Corporation and, thereupon, the Corporation shall administer such toll-bar until the Government directs otherwise. Every such toll-bar, while so administered, shall be deemed to be a Corporation toll-bar, and the profits derivable therefrom or such parts thereof as shall be agreed upon between the Government and the Corporation, shall be credited to the Corporation fund.
