Section 4 in The Koraput Public Ferries Rules, 1941
4.
No toll shall be demanded in the following cases :(a)Government mails, stores and remittances and all persons, animals and vehicles employed in carrying the same.(b)All Government officials (including troops and their families) travelling on duty and also, in the case of Police Officers, prisoners and property in their custody.(c)All parties employed by Government servants to carry official reports and records when so carrying such reports and records.(d)All servants of local boards and municipal councils travelling on duty within their jurisdiction.(e)Such other persons as may from time to time be exempted by the Collector.Explanation - The exemption of any person under this rule extends also to the animals and conveyances actually used by him in travelling and to his bona fide baggage.
