Section 15 in Rules Made Under Bengal Ferries Act, 1885
15. The lessee shall not charge or demand tolls for ferrying over-
(a)mails, mail carts, dak-runners and Government telegraph messengers on duty;(b)Commissariat stores, animals and vehicles when accompanied by a challan from the Commissariat;(c)persons or property mentioned in Section 3 of the Indian Tolls (Army) Act, 1901.(d)Police and other Government servants or employees of local bodies and process-serving peons when travelling on duty with their bona fide baggage, horses, palkies or other conveyances;(e)members of the district and local boards of district, when travelling on duty connected with their office as such members;(f)coolies engaged in repairing roads, with their tools and instruments; and(g)persons carrying dead bodies or property sent in by police.
