(1)No toll-bar shall be established or tolls levied otherwise than for the purpose of recovering-(a)the expenses incurred by the board in constructing, purchasing contributing to or widening such bridge;(b)interest on such expenses, at the rate of six per centum per annum;(c)the capitalized value of the receipt in respect or any public ferry, the proceeds of which are under the order of the State Government placed at the disposal of the Board, will lose partially or completely owing to the construction of such bridge; and(d)the capitalized value of the estimated cost to the Board of maintaining such bridge, and of renewing it if required, periodical renewal.
