Section 104 in Tamil Nadu District Municipalities Act, 1920
104. Power to require numbers to be affixed to bicycles, etc.
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may direct that a municipal number shall be affixed -(a)to every carriage let out for hire within the municipality; and(b)to every bicycle and tricycle kept [or used] [These words were inserted by section 11 of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] within the municipality:Provided that no municipal number shall be requisite in the case of carriages to which a number must be affixed under the provisions of any special Act.(2)The numbers affixed under sub-section (1) shall be registered in the municipal office.Tax on Carts
