Section 5(5) in Maharashtra Landing and Wharfage Fees Act, 1882
(5)for any services (other than those chargeable under the Indian ports Act, 1908) rendered at or in relation to, any such landing-place]:[Provided that it shall be lawful for [Government] [This and the succeeding proviso were substituted for the original proviso by Bombay 5 of 1916, section 3(2).] at any time to exempt any goods, passengers, vessel, boat, animal or vehicle wholly or partially from any fee to which the same may be liable under this section:][Provided further that the fee to be levied on any passenger on each occasion of embarking or disembarking at a landing-place shall not exceed one anna.] [This and the succeeding proviso were substituted for the original proviso by Bombay 5 of 1916, section 3(2).]
