Section 127 in Chennai City Municipal Corporation Act, 1919
127. Seizure of vehicles not bearing numbers.
- If a municipal number is not affixed to a carriage or cart in pursuance of a direction issued under section 122 or section 124, as the case may be, the commissioner may at any time seize and detain the vehicle and the animal, if any, by which it is drawn:Provided that no vehicle other than a bicycle, tricycle [***] [The word 'motor-bicycle' was omitted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).] or rickshaw shall be seized or detained when actually employed in the conveyance of any passenger or goods.
