Section 214A in Chennai City Municipal Corporation Act, 1919
214A. [ Power of the corporation to recover expenses caused by extraordinary traffic. [Inserted by section 109 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- When by a certificate of an officer of the Government Public Works Department of a rank not below that of an Executive Engineer, it appears to the commissioner that having regard to the average expense of repairing roads in the neighbourhood, extraordinary expenses have been incurred by the corporation in repairing a street by reason of the damage caused by excessive weight passing along the street or extraordinary traffic thereon, or by any process of loading, unloading or depositing excessive weights thereon, the commissioner may recover in the Civil Court, from any person by or in consequence of whose order such damage has been caused, the amount of such expenses as may be proved to the satisfaction of such Court to have been incurred by the corporation by reason of the damage arising from such weight or traffic as aforesaid:Provided that any person from whom expenses are or may be recoverable under this section may enter into an agreement with the corporation for the payment to it of a composition in respect of such weight or traffic and thereupon the persons so paying shall not be subject to any proceeding under this section.]Private Streets
