Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Tolls (Madras Amendment) Act, 1942 14 of 1942 [23 June 1942] CONTENTS 1. Short title and commencement 2. Amendment of section 2, Central Act VIII of 1851 3. Amendment of section 3, Central Act VIII of 1851 4. Amendment of section 9, Central Act VIII of 1851 Indian Tolls (Madras Amendment) Act, 1942 14 of 1942 [23 June 1942] PREAMBLE An Act further to amend the Indian Tolls Act, 1851, in its application to the Province of Madras. Whereas it is expedient further to amend the Indian Tolls Act, 1851 (Central Act VIII of 1851), in its application to the Province of Madras for the purpose here in after appearing; 2[It is hereby enacted as follows:--] 1. For Statement, see Fort St. George Gazette, dated 23rd June 1942, Part IV-B, page 56. 2. These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Madras Re-enacting and Repealing (No. I) Act, 1948 (Madras Act VII of 1948). 1. Short title and commencement :- (1) This Act may be called the Indian Tolls (Madras Amendment) Act, 1942. (2) It shall be deemed to have come into force on the 19th day of April 1938. 2. Amendment of section 2, Central Act VIII of 1851 :- Sub-section (5) of section 2 of the Indian Tolls Act, 1851 (Central Act VIII of 1851) (here in after referred to as the said Act), shall be lettered as clause (a) of that sub-section and to the sub-section as so lettered, the following clause shall be added, namely:-- "(b) The 1[State] Government may farm out the collection of the tolls levied under sub-section (1) and in such a case the farmer and his agents and servants shall be deemed to be persons appointed to collect tolls under this Act." 1. This word was substituted for the word " Provincial " by the Adaptation Order of 1950. 3. Amendment of section 3, Central Act VIII of 1851 :- I n section 3 of the said Act, for the words " officers appointed to collect the same ", the words "officers and persons appointed to collect the same " shall be substituted. 4. Amendment of section 9, Central Act VIII of 1851 :- In section 9 of the said Act, after the words " method of collection of the tolls," the words " including the terms and conditions of the farming out thereof " shall be inserted.