120. Proportionate fee on carts, carriages, etc., acquired during half year.
- If any person acquires possession, at any time after the commencement of any half year, of any cart, carriage or animal specified in the order under section 117, in respect of which no license has been given for such half-year, he shall forward a statement as above required within one month of the date on which he may rave acquired possession thereof, and shall pay such amount of fee as shall bear the same proportion to the whole fee for the half-year as the unexpired portion of the half-year bears to the half-year; and such amount shall be calculated from the date on which such person may have acquired possession as aforesaid.
