Section 9 in Maharashtra Ferries and Inland Vessels Act, 1868
9. Penalty for taking unlawful toll.
- Any toll-keeper or other person appointed as in section 4, who shall neglect to take the due toll, or shall ask or take any toll other than is allowed by the table of tolls, and any toll-contractor or farmer, or any person in the service of a toll-contractor or farmer, who shall ask or take any toll in excess of that allowed by the table of tolls, shall be liable to penalty not exceeding [one hundred rupee] [These words were substituted for the words 'fifty rupees' by Bombay 60 of 1959, Section 4(g).].
