Section 3(h) in The Indian Tolls (Army and Air Force) Act, 1901
(h)[] [ Cls. (i), (j), (k) and (l)lettered (h),(i),(j) and (k), respectively by Act 14 of 1942, S.4.] all carriages and horses belonging to Government or employed [in the Indian] [ Substituted by A.L.O. 1950, for " in his Majesty" .] military [for air force] [ Inserted by Act 10 of 1927, S.2 and Sch.1.] service and all persons in charge of or accompanying the same, when conveying any such persons as hereinbefore in this section mentioned or when conveying baggage or stores, or when returning, unladen from conveying such persons, baggage or stores;
