Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(c) in The Punjab Mechanical Vehicles (Bridge Tolls) Act, 1957

(c)'Toll Inspector' means the person authorised by the State Government to collect toll in respect of any mechanical vehicle crossing a bridge, and includes every Government servant posted at a bridge in connection with the collection of toll.