- The following shall be exempted from the payment of tools;All persons, animals and vehicles crossing any river by a public ferry when employed or transmitted on the public or district board service.Note 1. - Persons in charge of animals and vehicles and other articles for which free passage is claimed at public ferries, on the ground that they are being transmitted on the public or district board service, shall be provided by the local officers of the departments concerned with pass in the vernacular specifying distinctly the articles for which passes are claimed. In the event of their not being so provided, or of the articles not corresponding to the description given in the passes, toll may be demanded, and when demanded shall be paid.Note 2. - Articles which are not actually the property of the Government or the district board at the time they pass the ferry, but which are transmitted with a view to the fulfillment of a Government or district board contract, or otherwise intended for the use of the Government or district board, shall on passing the ferry, be declared in writing as intended for the use of the Government or district board, e.g. in fulfillment of a certain specified contract. The toll on them shall then be paid, and subsequently if they actually do become the property of the Government or the district board, the toll shall be refunded on a certificate to the effect, signed by the Departmental officer concerned, provided that the application be made within fourteen days of the date of the certificate.
