Section 436 in Bihar Board's Miscellaneous Rules, 1958

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

State of Bihar - Section

Section 436 in Bihar Board's Miscellaneous Rules, 1958

436. When toll authorities should not realise tolls.

- Officers not in uniform need only furnish the toll keeper in writing with their names, rank and nature of the duty on which they are travelling, but in all other cases unless the individual is in uniform, or followers, horses, baggages, carriages and slaughter animals are accompanying individuals in uniform, exemption from tolls will only be admitted on the presentation of a pass. (I.A.F.Z. 2114) to the toll authorities.Note. - "Horses" includes mules and beasts of any description used for burden, draught, or the conveyance of individuals.

Form No.| IAFS-1675Gratis

(Rule 404)Requisition on the Civil Authorities for hired carriageTo....The.......................................Please supply the undermentioned hired carriage-

Quantity and description of carriage required	Alternative carriage which will be accepted if that indentedfor is not available

which should be delivered at........................(Place and station) by................................(hour) on ......... (date) to the........................with a view to its proceeding with the.........................................(Corps, etc.) which is marching from.......................................on..................(date) en route for

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Section

Section 436 in Bihar Board's Miscellaneous Rules, 1958

436. When toll authorities should not realise tolls.