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State of Kerala - Section

Section 3B in Kerala Tolls Act, 1976

3B. [ Levy of toll when there are more than one bridge within a radius of fifteen kilometres. [Inserted by Kerala Act No. 5 of 1990.]

- Notwithstanding anything contained in section 3 or section 3A, if there are more than one bridge within a radius of fifteen kilometres, toll for the passage of a motor vehicle shall be levied only at the first of such bridges.]