Section 3 in Bombay Ferries and Inland Vessels Act, 1868
3. Rates of Toll and exemption from toll.
- Tolls according to such rates as shall from time to time be approved by [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order, 1950.] Government] shall be levied upon all passengers, carts, carriages, cattle and other animals, and on all goods and merchandise, carried over any public ferry;Provided always that no tolls shall be levied from -[***] [Clause (a) as to soldiers in uniform on duty was repealed by section 3 of the Indian Tolls (Army) Act, 1901 (2 of 1901), Central Acts.](b)any Police officer in uniform on duty;(c)any person in the custody of the Police;(d)[ any person whom [the [State] [Clause (d) was added by the Ferries (Amendment) Act, 1878 (Bombay 2 of 1878).] Government] shall, by notification in the [Official Gazette,] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] deem fit specially to exempt from payment of such tolls].
