Section 86G in The Bihar and Orissa Local Self-Government Act, 1885
86G. Power to compound for tolls.
- The District Board or the lessee of any toll-bar, may compound with any person for a certain sum to be paid by such person [* * *] [The words 'for himself, or' repealed by B and O Act 1 of 1923.] for any vehicles or animals kept by him, in lieu of the rates specified under Section 86-E of this Act.
