Section 126 in Chennai City Municipal Corporation Act, 1919
126. Power to remit tax on cart kept for less than fifteen days or not used.
- The commissioner may remit the whole or a portion of the cart-lax in respect of any cart which is shown to his satisfaction to have been kept [***] [The words 'or let out for hire' were omitted by section 76 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] within the city for an aggregate period not exceeding fifteen days in the half-year or to have been under repair or standing at a cart-makers during the whole of the half-year.Power to Seize Carriages and Carts not Bearing Numbers
