Section 3 in Bombay Ferries and Inland Vessels Act, 1868
3. Rates of toll. - Tolls according to such rates as shall from time to time be approved by [the [State] Government], shall be levied upon all passengers, carts, carriages, cattle and other animals, and on all goods and merchandise, carried over any public ferry:
Exemption from toll.Provided always that no tolls shall levied from-[(a) * * * ](b)any Police-officer in uniforms on duty;(c)any person in the custody of the Police;[(d)] any person whom the [the [State] Government] shall,by notification in the [Official Gazette], deem fit specially to exempt from payment of such tolls.
