(1)When a toll-bar has been established and tolls have been levied under Section 136 in respect of any bridge, the Board shall, at the end of each financial year, publish by causing to be affixed at their office, an abstract account showing-(a)the amount of the expenses incurred by the Board in constructing, purchasing, contributing to or widening the bridge;(b)the amount of interest which has accrued or is due on such expenses;(c)the capitalized value of the receipts in respect of any public ferry which the Board will loose partially or completely owing to the construction of such bridge;(d)the capitalized value of the estimated cost of maintaining the bridge, and where it requires periodical renewal, of removing its, and(e)the amount which has been received from the profits of the said toll-bar since its establishment.(2)When such expenses, interest and capitalized value have been recovered as aforesaid, such toll-bar shall forthwith be removed and tolls no longer be levied on such bridge.Pounds
