Section 86D in The Bihar and Orissa Local Self-Government Act, 1885
86D. [ Exemptions. [Substituted for the original Section 86-D by B. and O. Act 1 of 1923.]
- The following vehicles and animals shall be exempted from payment of toll at any toll-bar established under Section 86-A, namely :-(a)vehicles and animals used for the conveyance of police and other public officers and District Officer when such officers are travelling on duty, or for the transport of property belonging to, or in the custody of, such officers;(b)conservancy carts and other vehicles and animals belonging to the District Board; and(c)any other class of vehicles and animals that may be exempted by order of the District Board.]
