136. When persons crossing river not liable to toll.
- No person shall be liable to pay any toll for crossing any river or stream at or near a municipal ferry, if he crosses the river or stream in a boat or other appliance which is kept for the personal or non-commercial use of such person:Provided that he shall be liable for payment of such charges as may be fixed by the Municipality for use of jetty, ghat. stairs, or any other facility provided by the Municipality.
