(1)The State Government may impose such fee not exceeding [rupees ten] [Words substituted for the words 'rupees two' by W.B. Act 1 of 1984.] per head per year, as may be determined by the State Government by notification, upon every pilgrim visiting the Gangasagar Mela :Provided that no such fee shall be imposed upon Government servants on duty, children under the age of twelve years, sadhus, sannyasis, beggars and such other persons including members of organisations as may be specified by the State Government by notification issued in this behalf.
