6. State Government may fix and alter rates of tolls. -
The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may fix, and from time to time alter, the rates at which such tolls shall be levied:Provided that no toll shall be levied, and no alteration of any rate of toll shall have effect, until notice shall have been published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], for such period as the said [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may fix, of the intention to levy or alter such toll, and of the rate or place at which such toll is to be levied.
