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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Tripura - Subsection

Section 199(5) in Tripura Municipal Act, 1994

(5)No person crossing a river or stream at or near a Municipal ferry in a boat or other appliance which is kept for personal or non-commercial use shall be liable, to pay any toll : Provided that such person shall be liable to pay such toll as may be fixed by the Municipality for using any ghat, stair or any other facility provided by the Municipality.