(3)Sub-section (1) shall apply to the following cases:(a)boats which are not plied on hire,(b)boats which the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may exempt from the provisions of this section,(c)the traffic between two places, the distance between which is not less than three miles and one of which is situate within and the other beyond two miles of the limits of a Government ferry.
