Section 3(b) in The Indian Tolls (Army and Air Force) Act, 1901
(b)[all members of [the Territorial Army or of the National Cadet Corps] [Substituted by Act 14 of 1942, S.4, for Cls. (a) to (h). ] [when on duty or when proceeding to or returning from duty, ] [Substituted by Act 14 of 1942, S.4, for Cls. (a) to (h). ]
