Section 3(k) in The Indian Tolls (Army and Air Force) Act, 1901
(k)[] [Cls. (i), (j), (k) and (l)lettered (h),(i),(j) and (k), respectively by Act 14 of 1942, S.4. ] all persons in charge of any carriage, horse or animal exempted under any of the foregoing clauses when accompanying the same under the circumstances mentioned in those clauses respectively, shall be exempted from payment of any tolls -(i)on embarking or disembarking, or on being shipped or landed, from or upon any landing place, or(ii)in passing along or over any turnpike or other road or bridge, or(iii)on being carried by means of any ferry, otherwise demandable by virtue of any Act, Ordinance, Regulation, order or direction of any Legislature or other public authority in [India] [ Substituted by Act 3 of 1951, S.3 and Sch., for " a Part A or Part C State" w.e.f. 1.4.1951).]:
