358. Power of Municipality to recover expenses caused by extraordinary traffic.
- Whereby a certificate of [Municipal Engineer] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.] it appears to Municipality that, having regard to the average expense of repairing roads in the neighbourhood, extraordinary expenses have been incurred by the Municipality in repairing a street by reason of the damage caused by excessive weight passing along the street or extraordinary traffic thereon, the Municipality may, [require by notice, any person by whose direction such weight or traffic has been caused, to pay to the Municipality the amount of such expenses incurred by it] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]Provided that any person from whom expenses are or may be recoverable under this section may enter into an agreement with the Municipality for the payment to it of a compensation in respect of such weight or traffic and thereupon the person so paying shall not be subject to any proceeding under this section.Private Streets
