GOVERNMENT OF MAHARASHTRA
LAW AND JUDICIARY DEPARTMENT
BOMBAY ACT No. III OF 1875
THE TOLLS ON ROADS AND BRIDGES
AGT, 1875
(As modified upto the 10th May 2016) PRINTED IN INDIA BY THE MANAGER, GOVERNMENT Press, WAI AND PUBLISHED BY THE Director, GOVERNMENT PRINTING, STATIONERY AND PUBLICATIONS, MAHARASHTRA STATE, MuMBAL-440 004.
2016
[ Price—Rs. 10-00 ]
1
1875 : Bom. II]
THE TOLLS ON ROADS AND BRIDGES ACT, 1875
CONTENTS
PREAMBLE.
SECTIONS.
—
Repeal of Act VII of 1851... 7 .
2. [Repealed]. " as
3. Rates of tolls to be levied.
"Persons" defined.
4. Procedure in case of non-payment of tolls.
5. Exemptions from toll. Provincial Government may grant other exemptions.
6. Police-officers bound to assist toll-collectors.
7. Penalty on unauthorised person demanding tolls and for illegal demand.
8. Table of tolls to be put up at gate or station. .. #
9. Collectors of tolls may compound for tolls... 7
10. Power of Provincial Government to lease the levy of tolls.
11. Acts of lessee or his agent.
12. . [Repealed].
SCHEDULE.
H - 83-1 (i)
Page
2
1875 : Bom. Il] Tolls on Roads and Bridges Act, 1875 BOMBAY ACT No. III OF 1875.'
[THE TOLLS ON ROADS AND BRIDGES ACT, 1875.]' [28th December 1875]
Repealed in part, by Act 16 of 1895;
" " " " " 2of 1901; 4 e a " 3 of 1886; Repealed in part (except in the City of Bombay), by Bom. | of 1884. Amended by Bom. 5 of 1881.
Amended (except in the City of Bombay) by Bom. | of 1884. Adapted and modified by the Adaptation of Indian Laws Order in Council. An Act for enabling Government to levy tolls on public roads and bridges in the Presidency of Bombay
WHEREAS tolls have been levied in the Presidency of Bombay in accordance with? Act XV of 1864 since the thirtieth day of July, 1864, but doubts have arisen whether the said Act has been formally extended to the said Presidency; and whereas it is expedient to remove the said doubts and to consolidate in one Act the provisions for the levy of tolls upon public roads and bridges in the said Presidency; It is enacted as follows :—
1. *Act VII of 1851 is hereby repealed in so far as it affects the Presidency of Preamble. Bombay.
2. [Act XV of 1864 deemed to have been extended to Bombay Presidency from 30th Repeal of Act July, 1864] Rep. Act XVI of 1895. VIII of 1851.
3. The "[Provincial Government] may cause such rates of tolls, not exceeding Rates of tolls the rates mentioned in the Schedule annexed to this Act, to be levied upon any to be levied. road or bridge which has been or shall hereafter be made or repaired at the expense of [the Crown] or from funds collected under the provisions of 'Bombay Act III of 1869 or other funds levied under the authority and subject to the general ' For Statement of Objects and Reasons, see Bombay Government Gazette, 1875, Pt. V, p. 92, and for Proceedings in Council, see ibid, pp. 104 and 108.
The short title was given by the Bombay Short Titles Act, 1921 (Bom. 2 of 1921). No tolls leviable under this Act are to be levied within any local area notified under the Bombay Highway Act, 1883 (Bom. | of 1883), S. 7.
The net proceeds of certain tolls levied under this Act are to be credited to the Local Fund constituted by the Bombay Local Boards Act, 1923 (Bom. 6 of 1923), s. 74. The Indian Tolls Act, 1864, Central Acts.
3 The Indian Tolls Act, 1851, Central Acts. * The Words "Provincial Government" were substituted for the words "Governor in Council"
by the Adaptation of Indian Laws Order in Council.
5 The words "The Crown" were substituted for the words "The Government" by the Adaptation of Indian Laws Order in Council.
6 See now Bom. 6 of 1923. H - 83 -2F/B
w
3
"Persons"
defined. Procedure in case of non- payment of tolls.
Exemptions from toll. Provincial Government may grant other
exemptions.
2
Tolls on Roads and Bridges Act, 1875 [1875 : Bom. III control '[of the Provincial Government], and may place to the collection of such tolls under the management of such persons as may appear to "[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 3*
"[Clause 2.— The word "persons" in this section shall be deemed to include local boards established under the "Bombay Local Boards Act, 1884.]
4. In case of non-payment of any such toll on demand, the officers appointed to collect the same may in the first place seize any part of the burden or load of the carriage or animal on which the toll is chargeble, of sufficient, value to defray the toll, or, in the event of the burden or load being insufficient, such carriage or animal; and, if any toll remains undischarged for twenty-four hours, with the cost arising from such seizure, the case shall be brought before the officer appointed to superintend the collect of the said toll, who may sell the property seized for discharge of the toll and all expenses occasioned by such non-payment, seizure and sale, and cause any balance that may remain to be returned on demand to the owner of the property; and the said officer on receipt of the property shall forthwith issue a notice, that at noon of the next day, exclusive of Sunday or any close holiday, he will sell the property by auction :
Provided that if, at any time before the sale has actually begun, the person whose property has been seized shall tender the amount of all the expenses incurred, and of double the toll payable by him, the said officer shall forthwith release the property seized. 6x * * * * * of 5. No tolls shall be paid for the passage
Police-Officers on duty, or of any person or property in their custody. And it shall further be lawful for '[the Provincial Government], by notification in the * [Official Gazette], to grant and define other exemptions from payment of the tolls levied under this Act.
' The words "of the Provincial Government" were substituted for the words "of Government"
by the Adaptation of Indian Laws Order in Council.
i The word "it" was substituted for the word "him", by the Adaptation of Indian Laws Order in Council.
* The words "until such rates of tolls shall be fixed by the Governor in Council, the tolls now levied shall continue to be levied by persons under whose management the same are now, collected who shall be held to have been appointed under the provisions of this Act," were repealed by the Amending Act, 1895 (16 of 1895).
* Clause 2 was substituted by s. 77 of the Bombay Local Boards Act, 1884 (Bom. | of 1884), which is repealed by Bom. 6 of 1923.
5 See now Bombay Local Boards Act, 1923 (Bom. 6 of 1923).
6 The words "of troops and military stores and equipages on their, march or" were repealed by s. 3 of the Indian Tolls (Army) Act, 1901 (2 of 1901).
7 The words "the Provincial Goverment" were substituted for the words "His Excellency the Governor in Council" by the Adaptation of Indian Laws Order in Council. * The words "Official Cazette" were substituted for the words "Government Gazette" by the adaptation of Indian Laws Order in Council.
Bom.
1884.
of
4
1875 : Bom. II] Tolls on Roads and Bridges Act, 1875
6. All police-officers shall be bound to assist the toll-collectors, when required, in the execution of this Act, and for that purpose shall have the same power which they have in the exercise of their ordinary police duties.
7. Every person, other than the persons appointed to collect the tolls under this Act, who shall levy or demand any toll on any public road or bridge, or for passing through any bazar situated thereon, and also every person who shall unlawfully and extortionately demand or take any other or higher toll than the lawful toll, or under colour of this Act seize or sell any property, knowing such seizure or sale to be unlawful, or in any manner unlawfully extort money or any valuable thing from any person under colour of this Act, shall be liable, on conviction before a Magistrate, to imprisonment '* * * for any term not exceeding six ** * months, or to fine not exceeding rupees two hundred, any part of which fine may be awarded by the Magistrate to the person aggrieved, but this remedy shall not be deemed to bar or affect his right to have redress by suit in the Civil Court of the district.
8. A table of the tolls authorised to be taken at any toll-gate or station, legibly written or printed in English words and figures, and also in those of the vernacular language of the district, to which shall be annexed, written or printed in like manner, a statement of the penalties for refusing to pay the tolls and for taking any unlawful toll, shall be furnished by Government to the collector of tolls, and the same shall by him be kept in a conspicuous place near such gate or station.
9. Any person entrusted with the management of the collection of tolls under this Act may in his discretion compound for any period, not exceeding one year with any person for a certain sum to be paid by such person for himself or for any vehicle or animal kept by him, in lieu of the rates of tolls specified in the Schedule to this Act.
*110. It shall be lawful for the "(Provincial Government] to lease to levy of tolls at such rates not exceeding the rates mentioned in the Schedule annexed to this Act upon any public road or bridge by public auction or private contract from year to year or for a longer period not exceeding seven years on such terms and conditions as the "[Provincial Government] may deem desirable :
Provided that the lessee shall give security for the due fulfilment of such conditions, and that all sums payable under the terms and conditions of the lease shall be recoverable as a demand for the land revenue under the law for the time being in force so far as applicable.]
*[11. When the tolls on any public road have been duly leased, the lessee, and every person employed by the lessee as his agent for collecting the tolls, shall be deemed ' The words "of either description" and the word " Calendar" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. | of 1904). The words "of either description" and the word "calendar" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. | of 1904).
3 Ss. 10 and 11 were inserted by s. 2 of the Tolls on Roads and Bridges (Amendment) Act, 1881 (Bom. 5 of 1881).
4+ The words "Provincial Government" were substituted for the word "Government" by the Adaptation of Indian Laws Order in Council.
5 Ss. 10 and 11 were inserted by s. 2 of the Tolls on Roads and Bridges (Amendment) Act, 1881 (Bom. 5 of 1881).
n
Police-officers
bound to assist
toll-collectors.
Penalty on
unauthorized
person
demanding
tolls, and for
illegal demand.
Table of tolls
to be put up
at gate or
station.
Collectors of
tolls may
compound for
tolls.
Power of
Provincial
Government to
lease the levy
of tolls.
Acts of lessee
or his agent.
5
4
Tolls on Roads and Bridges Act, 1875 [1875 : Bom. III 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 appointed to collect tolls under this Act.]
'12. [Application of tolls.] Rep. Bom. I of 1884.
SCHEDULE
On every four-wheeled carriage on springs On every two-wheeled carriage on springs o
o
o
D
o o r y n Ww o
O
F
On every ekka or hackery on springs On every cart and hackery not on springs drawn by 8 bullocks, buffaloes, horses, ponies, asses or mules, if laden . .
Ditto, if not laden . . 0 8 O
—
Oo jo
}
On every cart and hackery not on springs drawn by 6 bullocks, buffaloes, horses, ponies, asses or mules, if laden = 7 12
Ditto, if not laden . . 0 6 O
oO
Oo
On every cart and hackery not on springs drawn by 4 bullocks, buffaloes, horses, ponies, asses or mules, if laden . .
Ditto, if not laden . . 0 4 #0
o
oo
oO
On every cart and hackery not on springs drawn by 2 bullocks, buffaloes, horses, ponies, asses or mules, if laden
Ditto, if not laden
Buffaloes, or bullocks, per head, if laden Ditto, ditto if not laden
On every elephant 7
On every camel, if laden
Ditto, if not ladenN
Y
fF oO
O
F
N
A
On every horse, if laden or ridden Ditto, unladen or ledo
o
o
c
fr
O
O
O
S
C
wo
O
n o o d
A
D
C
o
O
On every pony or mule, if laden or ridden Oo Oo
1 §. 12 which is repealed by s. 2 and Schedule to the Bombay Local Boards Act, 18 84 (Bom. |
of 1884), except in the City of Bombay, is as follows :—
"The net proceeds of the tolls and leases of tolls under this Act shall be applied wholly to the construction, repair and maintenance of roads and bridges within the Presidency of Bom bay :
Provided that the net proceeds of tolls and leases of tolls on roads or bridges constructe d by or
belonging to any local fund committee shall be applied to the construction and mai ntenance
of roads or bridges in the district under the superintendence of such local fund com mittee".
5
1875 : Bom. I] Tolls on Roads and Bridges Act, 1875 SCHEDULE—Contd.
On every pony or mule, unladen or led On every ass, if laden or ridden
w
n
aA
a
v
Ditto, unladen or led
On every sheep or goat or pig
eo
o
o
o
o
f
On every palankin, duli, palna or tonjon, with 8 bearers Ditto ditto ditto with 6 bearers 12
Ditto ditto ditto with 4 bearers O
o
O
o r c ¢ e c e s c o e s n o
o
fo On every foot-passenger with the special sanction of Government on bridges or hill roads . * 0 0 3 Explanation I.—Animals drawing any vehicle for which toll can be demanded are not to be also charged with toll.
Explanation II.—No second toll shall be levied on the same carriage or animal returning on the same day.
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