- When a tramway is constructed under this Act within the limits of a municipality, the State Government may exempt the animals, plant, rolling-stock, yards, workshops, engine-sheds, [electrical generating stations or sub-stations] [Inserted by Act 5 of 1911, s. 7.] and depots of the promoter, lessee or licensee, for such period as it thinks fit, from all or any municipal taxes leviable within those limits.
