Section 86H in The Bihar and Orissa Local Self-Government Act, 1885
86H. Power of toll-Collector or lessee in case of refusal to pay toll.
- Any toll-Collector or lessee of a toll-bar established under Section 86-A of this Act may refuse to allow [any vehicle or animal] [Substituted the words 'any person' by Act 1 of 1923.] to pass through the toll-bar until the proper toll has been paid.
