Section 3 in Maharashtra Ferries and Inland Vessels Act, 1868
3. Rates of toll.
- Tolls according to such rates as shall from time to time be approved by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], shall be levied upon all passengers, carts, carriages, cattle and other animals, and on all goods and merchandise, carried over any public ferry:Exemption from toll.Provided always that no tolls shall levied from-(a)[ * * * ] [Clause (a) as to soldiers in uniform on duty was repealed by Section 3 of the Indian Tolls (Army) Act, 1901 (2 of 1901), Central Acts.](b)any Police-officer in uniforms on duty;(c)any person in the custody of the Police;(d)[] [Clause (d) was added by the Ferries (Amendment) Act, 1878 (Bombay 2 of 1878).] any person whom the [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall,by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council], deem fit specially to exempt from payment of such tolls.
