(1)No toll shall be paid for the passage of-(a)Government stores or persons in charge of them; or(b)an officer of the State Government or of the Central Government or of any local authority on duty, or of any person in his or its custody or of any property belonging to him or it or in his or its custody, or of any vehicle, carriage, cart or animal employed by him or it, for the transport of such property; or(c)conservancy carts or other carriages, carts or animals belonging to the Municipality or of persons in charge of the Municipality.(2)The Board of Councilors may, from time to time, exempt any class of persons or things not specified in sub-section (1) from payment of toll and may, while granting a lease of any ferry or toll-bar, stipulate that any municipal employee or municipal property or any other person or thing shall be allowed to pass without payment of toll.
