Section 151(1) in Arunachal Pradesh Municipal Act, 2007
(1)The Municipality may, with the sanction or the State Government, establish a toll-bar, and levy tolls, on any bridge at which tolls may be levied on vehicles, carriages and carts passing over such bridge:Provided that no such toll-bar be established, or tolls levied, otherwise than for the purpose of recovering the expenses incurred in construction of such bridge together with interest on such expenses and in maintaining such bridge in good repair.
