(1)No toll shall be paid for the passage of-(a)Government stores or persons in charge of them; or(b)an officer of the State Government or of the Central Government or of any local authority on duty, or of any person in his or its custody or of any property belonging to him or it or in his or its custody, or of any vehicle, carriage, cart or animal employed by him or it, for the transport of such property; or(c)conservancy carts or other carriages, carts or animals belonging to the Municipality or of persons in charge of the Municipality.
