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Union of India - Section
Section 4 in Indian Tolls Act, 1851
4. Exemptions from payment of toll.
- No tolls shall be paid for the passage [***] [The words 'of troops and military stores and equipages on their march or' repealed by Act 2 of 1901, s. 8 and the Schedule.] of Police-officers on duty, or of any person or property in their custody, but no other exemption from payment of the toll levied under this Act shall be allowed.| Andhra Pradesh.- In its application to the State of Andhra Pradesh, in section 4, for the words "No tolls shall be paid" substitute the words "No tolls shall be paid for the passage of vehicles belonging to the State Government and" - [A.P. Act 17 of 1975, section 3 (1-6-1975).]Assam.- In its application to the State of Assam, section 4 is the same as that of Madhya Pradesh. - [Assam Act 3 of 1931, section 3.]Bihar.- In its application to the State of Bihar in section 4, after the words "Police Officers", insert the words "or other Government servants". - [Bihar Act 19 of 1965, section 2 (29-9-1965).]Madhya Pradesh.- In its application to the whole of the State of Madhya Pradesh for the words "but no other exemption from payment of the toll levied under this Act shall be allowed", the words "or of any person or property exempted by order of the State Government from payment of tolls" shall be substituted.- [C.P. Act 8 of 1932, section 4 (15-10-1932).]Maharashtra.- VIDARBHA. - In its application to the Vidarbha region of the State of Maharashtra, the amendment made in section 4 is the same as that made by C.P. Act 8 of 1932, given under Madhya Pradesh.Orissa.- In its application to the State of Orissa, in section 4, after the words "shall be paid for the passage of' the words "the State Government Vehicles on Government duty and" shall be inserted. - [Orissa Act 13 of 1987, section 2.]Tamil Nadu.- In its application to the State of Tamil Nadu, substitute section 4 as under: -"4. Exemptions from payment of tolls.- No tolls shall be paid for the passage of -(a) police officers on duty or of any person or property in their custody; and(b) any person or class of persons, of any vehicle or class of vehicles with persons on board, as the State Government may, by general or special order, specify in this behalf.". - [T.N. Act 63 of 1997, section 2.]Uttar Pradesh.- In its application to the State of Uttar Pradesh, for section 4 substitute the following namely,-"4. No tolls shall be paid for the passage of-(i) police officers on duty, or of any person or property in their custody,(ii) any other officer of the Central Government or the State Government on official duty, and(iii) such other person or classes of persons on duty in similar circumstances as the State Government may specify in this behalf'. - [U.P. Act 5 of 1957, section 3 and Schedule II (19-1-1957).]West Bengal.- In its application to the State of West Bengal, substitute section 4 as under -"4. Exemptions from payment of toll.- (1) No tolls shall be paid for the passage of Members of Parliament and Members of the West Bengal Legislative Assembly and their vehicles, or for the passage of police officers on duty or of any person or property in their custody, or for the passage of any vehicle belonging to the Government of West Bengal with persons on board.(2) The State Government may, by order, exempt from payment of tolls, for such area and for such period as it may specify -(a) the passage of vehicles with persons on board, engaged in relief operations, procurement and transport of food grains and election duty or in any other urgent Government work, as it may determine; or(b) the passage of such vehicles with persons on board of a religious or charitable institution, as it may think fit.(3) No exemption from payment of the toll levied under this Act shall be allowed." - [W.B. Act 18 of 1978, section 3 (31-5-1978).] |