Section 285(1) in Chennai City Municipal Corporation Act, 1919
(1)The commissioner may construct or provide public landing places, halting places, cart-stand, cattle-sheds and cow-houses and may charge and levy such fees for the use of the same as the [standing committee] may fix.Explanation. - A cart-stand shall, for the purposes of this Act, include a stand for carriages including motor vehicles within the meaning of the [Motor Vehicles Act, 1939] [This Act was repealed and re-enacted as the Motor Vehicles Act, 1988 (Central Act 59 of 1988).] and animals.
