(1) No tolls shall be leviable by any local authority in respect of-- (a) any vessel employed by 3 [the Central Government] solely for the transport of troops, or (b) the horses, baggage or other effects of any troops embarking or disembarking at any port, or (c) carriages belonging to Government or employed 1 [in the Indian] military 2 [or airforce] service embarking or disembarking at any port. (2) In respect of all such vessels or troops, their families, their horses, baggage, and their effects, or any such carriages as aforesaid, the local authority concerned shall. in addition to its duties in the embarking and disembarking of the same, perform and supply all such reasonable services and accommodation as may, from time to time, be required by 3 [the Central Government], and shall receive payment for all such services and accommodation on such terms and for such periods as may, from time to time, be determined by the Central Government in consultation with such local authority.Open in Lexace · Ask the AI about this section
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