Section 11(1) in The Hooghly River Bridge Act, 1969
(1)The Commissioners may, for the purpose of carrying out their functions under this Act, levy tolls on all types of vehicles and animals passing over or through any bridge constructed under this Act as such rates as may be determined by the State Government from time to time:Provided that no toll shall be levied on any military or police vehicle, vehicle belonging to the Commissioners, ambulance belonging to any local authority or hospital, [fire-fighting vehicle, vehicle of any Member of Parliament or Legislative Assembly, vehicle of any Judge of the Supreme Court of India or the High Court, vehicle of the Mayor or the Deputy Mayor of the Calcutta Municipal Corporation or the Howrah Municipal Corporation, or vehicle of such officer or officers of the State Government as may be authorized by the State Government in this behalf, and vehicles of such other persons as may be notified by the State Government, using such bridge on duty.]
