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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.    |
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