(1)If any person owns or keeps any cart, carriage or animal herein before required to be licensed without a license, the board, or and person authorized by them in that behalf, may seize and detain such cart, carriage or, animal (provided the same be not employed at the lime of seizure in the conveyance of any passengers or goods); and all police officers are required, on the application of the Board, or of any servant of the Board duly authorlsed in that behalf, to assist in the said seizure.
