- (1.) Whether the Commissioner exercising the power under Rule 5 of the U. P. Regulation/Levy and Collection Poles, 1980 could reduce the period of lease from three years (as indicated in the auction notice) to one year or it could only accept or reject the auction bid without any power to shorten that period.
(2.) The collection of tolls by the State Government or Corporation is controlled by Indian Tolls Act, 1851.
(3.) In exercise of the powers under sub-section (1) of Section 9 read with section 2-C of the Indian Tolls Act, 1851 inserted by the Indian Tolls (Uttar Pradesh (Amendment) Act, 1947 the Governor framed the rules known as The Uttar Pradesh Tolls Regulation/Levy and Collection Rules, 1980.;