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