(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.
