Section 435 in Bihar Board's Miscellaneous Rules, 1958
435. Vessels when exempted from payment of tolls.
- Any vessel employed by the Government solely for the transport of troops, or the horses, baggage or other effects of any troops embarking or disembarking at any port, or carriages, belonging to Government, or employed in Government military service embarking or disembarking at any port, are also exempt from tolls levied by any local authority.
