Section 8 in The Orissa Private Ferries Rules, 1954
8.
The following shall be exempted from payment of tolls-(a)All Government servants travelling on duty, also their attendants and camp followers and all animals and vehicles carrying their luggage and camp equipment.(b)All members of local authorities and all paid servants of these local authorities when travelling on duty.(c)Carts carrying the mails and the drivers of such carts and Dak runners.(d)Village Kotwars in the discharge of their duties, accused persons in custody and witnesses in criminal cases challaned by the Police.(e)The following classes of persons when going to or returning from their daily works :(i)Cultivators with their cattle and implements;(ii)Day labourers;(iii)Children going to or returning from school.(f)Government property of any description on production of a certificate from the Head of Office sending them.
