12. Magistrate to decide disputes respecting tolls.
- If any dispute shall arise respecting the liability of any steamer, flat or boat to the payment of toll under this Act, or in respect of the burden of any steamer, flat or boat, or the amount of toll payable, or the amount of any charges on account of any sale under this Act such dispute shall be heard and determined by a Magistrate, and the decision of such Magistrate shall be final.
