Section 11(2) in The Hooghly River Bridge Act, 1969
(2)The maximum rates of toll that may be levied under sub-section (1) shall be as follows, namely:-(a)Lorry, bus or tractor, with or without trailer, and similar other heavy vehicles. - @ Rs. 1.50 each;(b)Tempo, scooter-rickshaw, or any other power-driven carrier with three or less than three wheels. - @ Re. 0.50 each;(c)Car or Taxi (with or without trailer) - @ Re. 0.75 each;(d)Motor cycle, scooter, cycle-rickshaw, or bicycle with a minimum of 3 riders including the person driving. - @ Re. 0.25 each;(e)Animal - @ Re. 0.10 each.
