2. Toll not exceeding twelve annas per one hundred maunds chargeable on vessels ascending or descending Ganges.
- A toll not exceeding twelve annas per hundred maunds shall be payable, at such place or at one of such places as the State Government shall from time to time direct, in respect of every steamer, flat and boat of the burden of two hundred maunds and upwards which shall pass up or down the Ganges by such place or any one of such places:Provided that toll shall be levied in the case of steamers only on sixty-five per cent, of the burden, and in the case of flats only on ninety per cent, of the burden.
