- Notwithstanding anything in this Act contained, the person authorised to collect the tolls payable under this Act at any such place as last aforesaid may, in his own name, sue for and recover, on behalf of the [the State Government] [Substituted by A. O. 1950.], the amount of any tolls payable to him under this Act, by suit in any of the Civil Courts against the owner or master of any steamer, flat or boat liable thereto.
