- Toll, according to the rate as is fixed by the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] shall be levied on every man, animal, vehicle or any other thing crossing any Government ferry:Provided that-(1)when any man, animal, vehicle or other thing crosses for the Government purposes, no toll shall be collected thereon;(2)the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may declare any man, animal, vehicle or other thing to be exempt from toll;(3)where after leasing out tolls under section 7, the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] declare any man, animal, vehicle or other thing to be exempt from the toll, the lessee shall be entitled to rebate of such compensation, as may be awarded by the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] or any other officer whom the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may appoint for this work.
