Section 3(d) in Bombay Ferries and Inland Vessels Act, 1868
(d)[ any person whom [the [State] [Clause (d) was added by the Ferries (Amendment) Act, 1878 (Bombay 2 of 1878).] 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].
