(5)If the local authority cannot by means of a lease obtain what it deems to be a fair rent for the tramway, it may itself, with the previous sanction of the [Government] [Substituted 'Local Government' by the A.O. 1937.] and for such term as the [Government] [Substituted 'Local Government' by the A.O. 1937.] directs, place and run carriages upon the tramway, and demand and take the authorised tolls in respect of the use of the carriages.Rules
