Section 5 in The Tolls on Roads and Bridges Act, 1875
5. Exemptions from toll Provincial Government may grant other exemptions.
- No tolls shall be paid for the passage [* * * * *] [The words 'of troops and military stores and equipages on their, march or' were repealed by section 3 of the Indian Tolls (Army) Act, 1901 (2 of 1901).] of Police Officers on duty, or of any person or property in their custody. And it shall further be lawful for [the Provincial Government] [The words 'the Provincial Government' were substituted for the words 'His Excellency the Governor in Council' by the Adaptation of Indian Laws Order in Council.], by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Government Gazette', by the Adaptation of Indian Laws Order in Council.], to grant and define other exemptions from payment of the tolls levied under this Act.
