Section 434 in Bihar Board's Miscellaneous Rules, 1958
434. Exemption from payment of tolls.
- Under the Indian Tolls (Army) Act II of 1901, which applies to the whole of India-(a)all officers and soldiers of Government Regular Forces and local corps, or Government Service Troops ; when on duty or on the march,(b)all members of corps of volunteers when on duty, or when proceeding to or returning from duty,(c)all officers and soldiers of Indian Reserve Forces when proceeding from their place of residence on being called out for training or service, or when proceeding back to their place of residence after such training or service,(d)all grass-cutters when employed in the service of Government Regular Forces, any local corps, Government Service Troops, or any corps of volunteers,(e)all other authorized followers of Government Regular Forces, any local corps, Government Service Troops, or any corps of volunteers, when they accompany any body of such forces, troops or volunteers, or any members of such corps on the march, or when they are otherwise moving under the orders of military authority,(f)all members of the families of officers, soldiers, or authorised followers of Government Forces, or any local corps, when accompanying any body of troops, or any officer, soldier, or authorised follower thereof, on duty or on the march,(g)all prisoners under military escort,(h)the horses and baggage, and the persons (if any) employed in carrying the baggage of, any persons exempted under the foregoing clauses, when such horses, baggage, or persons accompany the persons so exempted in the circumstances mentioned in those clauses, respectively,(i)all carriages and horses belonging to Government, or employed in Government military service, and all persons incharge of or accompanying the same, when conveying any of the persons above-mentioned, or when conveying baggage or stores or when returning unladen from conveying such persons, baggage or stores,(j)all carriages and horses, when moving under the orders of military authority for the purpose of being employed in Government military service,(k)all animals, accompanying any body of troops, which are intended to be slaughtered for food or kept for any purpose connected with the provisioning of such troops, and(l)all persons in charge of any carriage, horse or animal exempted under any of the foregoing clauses, respectively,are exempted from the payment of any tolls, on embarking or disembarking or on being shipped or landed from or upon any landing place, or in passing along or over any turnpikes or other road or bridge, or on being carried by means of any ferry, other than a railway ferry. But boats, barges, or other vessels employed in conveying the above persons or property along any canal will pay the usual tolls.
