(1)If any person owns or keeps any cart or carriage without registering the same as required by this Act. the Chairman, or any person authorized by him in this behalf, may seize and detain such cart or carriage (provided the same is not employed at the time of seizure in the conveyance of any passenger or goods) together with the animals, if any, drawing the same, and every police-officer shall, at the request of the Chairman or the person authorized by him in this behalf, assist in such seizure.
