143. [Prohibition as to the refusal to pay, or the avoidance of payment of, toll.] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994 for 'Penalty for refusing to pay or avoiding payment of toll'.]
- No person taking through a toll-gate any vehicle, carriage, cart or animal (not exempted from toll) shall refuse to pay the toll, nor shall any person fraudulently avoid taking through a toll-gate any such vehicle, carriage, cart of animal with intent to evade payment of the toll.
