INDIAN
TOLLS ACT, 1851 (MADHYA PRADESH AMENDMENT)
Section 1A - Extent
[1] [This
Act extends to the territories administered on the fourth of July, eighteen
hundred and fifty-one, by the Governor of the Presidency of Fort William in
Bengal, the Lieutenant-Governor of North-Western Provinces of Bengal and the
Governor of the Presidency of Fort St. George in Council.]
STATE AMENDMENTS
Madhya Pradesh
[2] [ In its
application to the whole of the State of Madhya Prasesh, for section 1A
substitute the following, namely, -
"1A. It extends to and
shall be in force in the whole of Madhya Pradesh.]
Section 2 - Power to cause levy of tolls on roads and bridges within certain rates, and to appoint collectors. Collectors responsibilities
[3] [The
State Government] may cause such rates of toll, [4] [***]
as [5] [it
thinks fit], to be levied upon any road or bridge which has been, or shall
hereafter be, made or repaired [6] [at
the expense of the Central or any State Government]; and may place the
collection of such tolls under the management of such persons as may appear
to [7]
[it] proper: and all persons employed in the management and collection of such
tolls shall be liable to the same responsibilities as would belong to them if
employed in the collection of the land revenue.
[STATE AMENDMENTS
Madhya Pradesh
[8] [
Sections 2 and 3 of the Indian Tolls Central Provinces (Amendment) Act, 1932
(C.P. Act 8 of 1932) run as follows:
2.??? ?Power of State Government to lease levy of
tolls. - It shall be lawful for the State Government to lease the levy of tolls
at the rates prescribed under section 2 of the Indian Tolls Act, 1851, as
subsequently amended, upon any public road or bridge by public auction or
private contract from year to year or [for such longer period not exceeding
fifteen years] on such terms and conditions as the State Government may deem
fit:
Provided that the lessee
shall give security for the due fulfilment of such conditions, and that sums
payable under the terms and conditions of the lease shall be recoverable as if
they were arrears of land revenue.
3. ???Acts of lessee or his agent. - When the
right to collect tolls on any public road or bridge has been duly leased, the
lessee and every person employed by the lessee as his agent for collecting the
tolls shall be deemed to be persons appointed to collect tolls under this Act,
and shall exercise all the powers and be subject to all the responsibilities
attaching to persons so appointed.]
[9] [3A. In
section 2, in its application to the State of Madhya Pradesh for the words
"at the expense of the Central or any State Government" the words
"at the expense of the Central or any State Government, or such other
Corporation, statutory body, Company, firm or person authorised by the State
Government for this purpose" shall be substituted.
Section 4 - Exemptions from payment of toll
No tolls shall be paid for
the passage [10]
[***] of Police-officers on duty, or of any person or property in their
custody, but no other exemption from payment of the toll levied under this Act
shall be allowed.
[STATE AMENDMENTS
Madhya Pradesh
[11] [ In its
application to the whole of the State of Madhya Pradesh for the words "but
no other exemption from payment of the toll levied under this Act shall be
allowed", the words "or of any person or property exempted by order
of the State Government from payment of tolls" shall be substituted.]
[1] Inserted
by the A.O.1937.
[2] M.P. Act
23 of 1958, section 3 and Schedule, Part A, Item I.
[3]
Substituted
'The Governor of the Presidency of Fort William in Bengal, the
Lieutenant-Governor of the North-Western Provinces of Bengal and the Governor
of the Presidency of Fort St. George in Council' by A.O. 1937.
The authority of the
Provincial Government in any Province of India not specified in s. 1A to which
this Act and the Indian Tolls Act, 1864 (15 of 1864), may be or have been
extended, is to be the same as if it had been originally specified in s. 2. See
the Indian Tolls Act, 1888 (8 of 1888), s. 2(1).
[4] The words
'not exceeding the rates mentioned in the Schedule annexed to this Act' omitted
by Act 38 of 1920, s. 2 and the First Schedule.
[5] Subs. by
the A.O.1937 for " they respectively think fit".
[6] Subs by
the A.O.1937 for "they expense of the Govt."
[7]
Subs. by
the A.O.1937 for " them ".
[8] M.P. Act
25 of 1994, section 3.
[9] M.P. Act
25 of 1994, section 3.
[10] The words
" of troops and military stores and equipages on their march or "
rep.by Act 2 of 1901, s.8 and Sch.
[11] C.P. Act
8 of 1932, section 4 (15-10-1932).