Section 154 in West Bengal Municipal Corporation Act, 2006
154. 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 the Corporation area, 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)the 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, at the rate of one and a half per cent per annum above the rate of interest chargeable on such loan, and(c)the capitalised value of the estimated cost of the Corporation for maintaining such street.H. Ferry
