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20. Tolls. The tolls charged at such ferries shall not exceed the highest rates for the time being fixed under section 15 for similar public ferries. 1. Subs. by Act 3 of 1886, s. 2, for the first paragraph (w.e.f. 29-1-1886). 2. Ins. by s. 2, ibid. (w.e.f. 29-1-1886). 3. An explanation has been added to section 13 in the C.P. by the Northern India Ferries (C.P. Amendment) Act, 1937 (C.P. 23 of 1937). 4. So much of section 15 is repealed as provides for the exemption from payment of tolls of any persons, animals, vehicles or other things exempted by section 3 of the Indian Tolls (Army and Air Force) Act, 1901 (2 of 1901); see section 8 of that Act. 5. Subs. by Act 3 of 1886, s. 1, for "auction" (w.e.f. 29-1-1886). 6. Subs. by the A.O. 1937 for section 17.    |
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