- Nothing contained in this Act shall be deemed to authorised two or more local authorities to levy between them, more then one fee for the same period in respect of any cart, carriage or animal and in the event of any dispute arising as to which of several local authorities is to levy the fee or as to how the fee levied is to be apportioned between several local authorities, the question shall be referred to the Chief Commissioner and its decision, shall be final, provided that, where one of the local authorities is a cantonment authority, the decision of the Chief Commissioner shall be subject to the concurrence of the Central Government.
