Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Tolls (Orissa Amendment) Act, 1999 [09 June 1999] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Indian Tolls (Orissa Amendment) Act, 1999 [09 June 1999] AN ACT TO AMEND THE INDIAN TOLLS ACT, 1851 IN ITS APPLICATION TO THE STATE OP ORISSA Be it enacted by the Legislature of the State of Orissa in the Fiftieth Year of the Republic of India as follows : Published vide Orissa Gazette Ext. No. 886 dated. 22.6.1999-O.A. No. 7 of 1999. 1. Short Title And Commencement :- (1) This Act may be called the Indian Tolls (Orissa Amendment) Act, 1999. ( 2 ) It shall come into force on such date as the State Governmentmay, by notification, appoint. 2. Amendment Of Section 2 :- In Section 2 of the Indian Tolls Act, 1851 in its application to the State of Orissa, 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 any Corporation, Statutory body, Company, F irm or person authorised by the State Government for this purpose" shall be substituted.