Section 15 in The Northern India Ferries Act, 1878
15. [Tolls. [So much of section 15 is repealed as provides for the exemption from tools of any person, animals, vehicles or other things exempteed by S. 3 of the Indiian Tolls (Army) Act II of 1901.]
- Tolls, according to such rates as are, from time to time, fixed by the State Government, shall be levied on all persons, animals, vehicles and other things crossing any river by a public ferry and not employed or transmitted on the public service] :Provided that the State Government may, from time to time, declare that any persons, animals, vehicles or other things shall be exempted from payment of such tolls.Where the tolls of a ferry have been let under section 8, any such declaration, if made after the date of the [lease] [Substituted for the word 'Auction' by the Act III of 1886, Section 1.], shall entitle the lessee to such abatement of the rent payable in respect of the tolls as may be fixed by the Commissioner of the division or such other officer as the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, from time to time, appoint in this behalf by name or in virtue of his office.Declaration[In exercise of the powers conferred by section 15 of the Northern India Ferries Act, 1878 (XVII of 1878), the Punjab Government (Ministry of Local Self Government) are pleased to sanction the exemption of agriculturists cultivating lands on both sides of the rivers Ravi and Beas using District Board ferries in the Amritsar District for the purpose of cultivating their lands and on return to their homes from the payment of ferry tolls.] [Vide Punjab Government Notification No. 30230, dated 14.9.1935]
