Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com TOLLS ACT, 1864 15 of 1864 [24th March, 1864] CONTENTS 1. 1 2. Collectors of tolls may compound for tolls leviable under Act 8 of 1851 or this Act 3. Power to extend Act 4. Interpretation clause SCHEDULE 1 :- SCHEDULE TOLLS ACT, 1864 15 of 1864 [24th March, 1864] STATEMENT OF OBJECTS AND REASONS "The object of this Bill is to amend the Schedule annexed to Act VIII of 1851, which regulates the rates of Toll to be levied on Public Roads and Bridges throughout India. The Schedule in question has been. found to be defective in some respects. The maxi- mum rates are many of them too low and certain provisions-such as one which en- acts that Toll is to be levied on carts and hackeries according to the diameter of the wheels-are oppressive and open a door to extortion on the part of the Toll Collectors. Altogether it is desirable that the Schedule should be revised and modified. In the Schedule which is annexed to the present Bill. the maximum rates which may be levied have been on the average somewhat increased, and such other modifica- tions as experience has proved to be necessary have been introduced."-Gaz. of Ind.. 1. 1 :- Schedule of Act VIII of 1851 repealed, and another Schedule sub- stituted. [Repealed by the Devolution Act, 1920 (38 of 1920), S. 2 and Sche- dule 1.] 2. Collectors of tolls may compound for tolls leviable under Act 8 of 1851 or this Act :- Any person entrusted with the management of the collec- tion or tolls under Act VIII of 1851 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 toll 1 [authorized to be levied under the said Act VIII of 18511. 1. Substituted for "specified in the Schedule to the said Act, VIII of 1851 or in the Schedule to this Act" by the Devolution Act, 3920 (38 of 1920), S. 2 and Sch. 1. 3. Power to extend Act :- The State Government may extend this 1Act to any place in which the said Act VIII of 1851 is in force; and the State Government of any place in which the said Act VIII of 1851 is not in force may extend the said Act VIII of 1851 and this Act to such place.2 1. The Act regulating tolls in the Presidency of Bombay (Now Gujarat and Maharashtra) is the Tolls on Roads and Bridges Act, 1875 (Born. 3 of 1875). That Act repealed Act 8 of 1851 in the Bombay Presidency, see S. 1, and declared that Act 15 of 1864 should be deemed to have been extended thereto as from the 30th July 1864, see S. 2. 2. Act 8 of 1851 and this Act have been extended to Oudh (see Gazette of Ind., 1865 Pt. I p. 777), the C. P. (see ibid, Pt. 1, 1871, p. 611) and to the District of Lakhimpur (see Assam Gazette, 1935, Pt. II, p. 1025). 4. Interpretation clause :- Local Government. [Repealed by A.O., 1937]. SCHEDULE 1 SCHEDULE . [Repealed by the Devolution Act, 1920 (38 of 1920), S. 2 and Sch. 1.]