Section 458(30) in The Bombay Provincial Municipal Corporations Act, 1949
(30)the licensing of hand-carts, other than those exempted from taxation under section 143 or those plying for hire in respect of which licences have been issued under the Bombay Public Conveyances Act, 1920 (Bombay VII of 1920), and the seizure and detention of any such hand-carts that have not been duly licensed;
