Owners or hirers of vessels may compound, by the payment of a fixed sum, for the use of the whole portion of any of the above lines of navigation for any period that may be agreed upon not exceeding one year. Each vessel so compounded for shall be furnished with a ticket showing the amount of toll paid, the period for which the toll has been compounded for and the limits of the lines of navigation within which the vessel may pass. Such ticket shall be kept on board of the vessel, and shall be produced when required under rule 5, but shall be given up only on the date of expiry of the period for which granted, and at the station from whence issued.
