7. Person to collect tolls and receiver to give voucher for same.
- Every person so appointed shall collect the tolls leviable under this Act by himself, or by an officer in his establishment (if any) whom he shall appoint in this behalf.The officer to whom any such toll shall be paid shall grant to the person paying the same a voucher in writing under his hand, describing the name of his office and the place at which such payment shall be made, the name (if any), burden and other proper description of the steamer, flat or boat, and the voyage in respect of which such toll shall be paid.
