- The following persons and things shall be exempted from payment of tolls at any toll-bar established under section 136, namely:(a)Government Stores and persons in charge thereof;(b)In areas declared as "Operational Areas" by the Government of India;(i)stores, including animals and vehicles conveying such stores meant for the Defence Services personnel, supplied through the Defence Services Installations, e.g., military farms, officers shops, supply depots and canteens, etc., whether run by the Defence Department or through contractors and(ii)the person in charge of such stores;(c)police officers and other public officers and their servant traveling on duty. Commissioners of the Board and officer of the municipality and their servants so traveling, person in the custody of any of the officers aforesaid, property belonging to or in the custody of any of the officers aforesaid, and vehicles and animals employed by any of the officers aforesaid for the transport of such property;(d)conservancy carts and other vehicles and animals belonging to the Board and persons In charge thereof; and(e)any other class of persons or things which may be exempted by order of the Board of State Government.(2)Nothing in this section shall be deemed to affect the prosions of the Indian Tolls (Army and Air Force) Act, 1901 (Act II of 1901)
