10. Ascertainment by toll-collector of burden of steamer, flat or boat.
- Upon the refusal or neglect of any owner or master of any steamer, flat or boat liable to pay toll under this Act to satisfy the person authorised to collect such toll as to what is the true burden, ascertained under Section 3 of this Act, of the steamer, flat or boat, it shall be lawful for such person to cause such steamer, flat or boat to be measured at the expense of the master thereof, and such expenses shall be recoverable in the same manner as tolls payable under this Act;or it shall be lawful for such person to deliver to the master or owner of such steamer, flat or boat, or to leave for him on board such steamer, flat or boat, a notice in writing specifying what, in his judgement, is the burden of the steamer, flat or boat; and the burden specified in such notice shall be deemed to be the real burden of the steamer, flat or boat, and be treated as such for all the purposes of this Act, until the owner or master of the steamer, flat or boat shall give sufficient proof of the true burden thereof, as ascertained under Section 3 of this Act.
