The Indian Tolls Act, 1864
Act No. 15 of 1864

[24th March, 1864.]

An Act to amend Act 8 of 1851 (for enabling Government to levy Tolls on Public Roads and Bridges).

-WHEREAS by Act 8 of 1851 (for enabling Government to levy Tolls on Public Roads and Bridges) authority was given for the levy of certain rates of toll 2***; It is enacted as follows:

1. Short title given by the Indian Short Titles Act, 1897 (14 of 1897).
This Act has been declared to be in force in the Santhal Parganas by the Santhal Parganas Settlement Regulation, 1872 (3 of 1872), s. 3, in the C. P. and the Sambalpur District by the C. P. Laws Act, 1875 (20 of 1875). It has been declared by notification under s. 3(a) of the Scheduled Districts Act, 1874 (14 of 1874), to be in force in the following Scheduled Districts, namely:

The Districts of Hazaribagh Lohardaga (now the Ranchi District, see Calcutta Gazette, 1899, Pt. I, p. 44), and Manbhum, and Pargana Dhalbhum and the Kolhan in the District of Singhbhum.......................see Gazette of India,.....................881, Pt. I, p. 504.
The District of Lahaul....................Ditto.....................886, Pt. I, p. 301.
It has been extended, by notification under s. 5 of the last-mentioned Act, to the Scheduled District of Coorg see Gazette of India, 1878, Pt. I, p. 45.

The Act has been extended to Ajmer-Merwara along with Act 8 of 1851, see Gazette of India, 1889, Pt. II, p. 562; to the Scheduled Districts in Vizagapatam and Ganjam, see Fort St. George Gazette, 1899, Pt. I, p.1486, and ibid., 1900, Pt. I, p. 1101, respectively; and to the District of Darjeeling, see Calcutta Gazette, 1934, Pt. I. p. 179.

The Act has been extended to the Union territory of Pondicherry by Act 26 of 1968, s. 3 and the Schedule.
The Act is to be deemed to be and to have been in force in the Punjab, from the 24th March, 1864, see the Indian Tolls Act, 1888 (8 of 1888), s. 1, and tolls levied or purporting to have been levied under the Act before the passing of Act 8 of 1888, are to be deemed to have been lawfully levied-see s. 3, ibid.

The Act has been repealed in Mysore by Mysore Act 29 of 1958. The Act has been amended in Andhra Pradesh by Andhra Pradesh Act 17 of 1975.

2. Certain words omitted by Act 38 of 1920, s.2 and the First Schedule (w.e.f. 14-9-1920).