Section 154 in The Coimbatore City Municipal Corporation Act, 1981
154. Power to remit tax on cart kept for less than fifteen days or not used.
- The Commissioner may remit the whole or a portion of the cart tax in respect of any cart which is shown to his satisfaction to have been kept within the City for an aggregate period not exceeding fifteen days in the half-year or to have been under repair or standing at a cart-makers during the whole of the half-year.Power to Seize Carriages and Carts not Bearing Numbers
