8. State Government to appoint persons to collect tolls, who may farm collection. -
The [State Government]shall appoint such persons as [it]may think fit to collect tolls under this Act, and it shall be lawful for any person, so appointed to farm the collection of tolls to any other person, with the sanction of the [State Government] or to employ any other person in such collection.The person to whom the collection of tolls may be farmed out, or who may be employed in the collection of them, shall have power to collect and be authorized to receive them, in the like manner as any person appointed aforesaid.
