Any person entrusted with the management of the collection of tolls 1 under Act 8 of 1851 may in his discretion compound for any period not exceeding one year with any person for a certain sum to be paid by such person for himself or for any vehicle or animal kept by him, in lieu of the rates of toll 2 [authorised to be levied under the said Act 8 of 1851].Open in Lexace · Ask the AI about this section
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