2. Collectors of tolls may compound for tolls leviable under Act 8 of 1851 or this Act.
- Any person entrusted with the management of the collection of [tolls] [The Indian Tolls Act, 1851.] 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 [authorised to be levied under the said Act 8 of 1851.] [Substituted by Act 38 of 1920, s. 2 and the First Schedule, for 'specified in the Schedule to the said Act 8 of 1851 or in the Schedule to this Act'.]
