Section 6 in The Indian Tolls (Army and Air Force) Act, 1901
6. Compensation
.-(1) If any owner or lessee, or any Company, railway administration or local authority claims compensation for any loss alleged to have been incurred to the operation of this Act, the claim shall be submitted to the [the Central Government].(2)On receiving any such claim, the [the Central Government] [ Substituted by A.O. 1937, for " Local Government" .] [* * *] [ The words " subject to the control of the Government-General in Council" omitted by A.O. 1937. ]shall pass such order thereon as justice requires, and shall give all necessary directions for the purpose of ascertaining the facts of the case and of assessing the compensation, if any, to be paid.
