Section 3(d) in Maharashtra Ferries and Inland Vessels Act, 1868
(d)[] [Clause (d) was added by the Ferries (Amendment) Act, 1878 (Bombay 2 of 1878).] any person whom the [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] 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.
