(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.(2)The Municipality may, from time to time, exempt by order, any class of persons or things not specified in sub-section (1) from the payment of any toll and may, while granting a lease of any toll bar stipulate that any municipal employee or municipal property or any other person or thing as may be specified, shall be allowed to pass without payment of toll.
