58A. [ Entry to bridges etc., without paying toll. [Inserted by Act 15 of 1983. Notification bringing it into force not available.]
- Whoever enters a bridge, causeway or tunnel without paying the toll prescribed under section 48A shall, on conviction, be punished,-(a)for the first offence with a fine which may extend to one hundred rupees;(b)for a subsequent offence with a fine which may extend to four hundred rupees.]
