(a)All vessels, whether owned by Government or otherwise, which are being used exclusively by officers of the Crown or subordinates, whether civil or military, travelling on duty, or are being used exclusively for Government work, are exempted from toll or demurrage on canals or canalised rivers. Vessels carrying materials for works belonging to departments other than the Irrigation Department are, however, not exempted.(b)Every such vessel shall be furnished with a pass, which in the case of officers shall specify the nature of the vessel and the names of occupants, and in the case of vessels used for Government work, the nature of the work and approximate quantity of the cargo. This pass shall be shown at all toll stations, and collectors may inspect the boats.(c)When a boat travelling on police duty of an urgent nature is obliged to pass a toll station without halting, a report in explanation shall be sent as early as possible to the supervisor of canals.
