Section 159 in Telangana District Boards Act, 1955
159. Farming of tolls.
(1)The Board may lease the levy of any toll that may be imposed under this Act by public auction or private contract:Provided that the lessee shall give security for the due fulfillment of the conditions of the lease.(2)Persons employed by the lessee of toll to have power of seizure. - When any toll has been leased under this section, any person employed by the lessee to collect such toll shall, subject to the conditions of the lease, have the powers referred to in sub-sections (1) and (2) of section 158:Provided that no article seized may be sold except under the orders of the Board.(3)Any sum due from a lessee to a Board in respect of any toll leased under this section may be recovered as an arrear of land revenue.
