Section 40(2) in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
(2)No toll, entrance fee or other charge of a like nature shall be levied after the appointed day in respect of any transport vehicle for its operations in the transferred territories under any such permit, if such vehicle was immediately before that day exempt from the payment of any such toll, entrance fee or other charge for its operations beyond the boundaries of Bihar:Provided that the Central Government may, after consultation with both the State Governments, authorize the levy of any such toll, entrance fee or other charge as the case may be.
