Section 92(a) in Police Regulations, Bengal , 1943
(a)All vessels, whether owned by Government or otherwise, which are being used exclusively by officers of the Crown or subordinates, whether civil or military, travelling on duty, or are being used exclusively for Government work, are exempted from toll or demurrage on canals or canalised rivers. Vessels carrying materials for works belonging to departments other than the Irrigation Department are, however, not exempted.
