The Oriental Gas Company Act No. 1857
20. How expenses to be
ascertained.-
The amount of the
expenses of every such examination and repair, and of any injury done to the
said Company, shall, in case of any dispute about the same, together with the
costs of ascertaining and recovering the same, be ascertained and recovered in
the manner prescribed for the ascertainment and recovery of expenses in section
of this Act.