134. Seizure and sale of unlicensed cart, carriage or animal.
(1)If any person owns or keeps any cart, carriage or animal herein before required to be licensed without a license, the board, or and person authorized by them in that behalf, may seize and detain such cart, carriage or, animal (provided the same be not employed at the lime of seizure in the conveyance of any passengers or goods); and all police officers are required, on the application of the Board, or of any servant of the Board duly authorlsed in that behalf, to assist in the said seizure.(2)After such seizure the. Board shall forthwith issue a notice in writing that after the expiration of ten days they will sell such cart carriage or animal by auction at such place as they may state in the notice; and, if any license fee, together with the cost arising from such seizure and custody, remains unpaid for ten days after the issue such of notice, the Board may sell the property seized for payment of the said fee, and of all expenses occasioned by such non-payment, seizure, custody and sale.(3)The surplus sale-proceeds, if any shall be credited to the municipal fund and may be paid on demand to any person who establishes his right to the satisfaction of the Board or in a Court of competent jurisdiction:Provided that, if at any time before the sale is concluded, the person whose cart, carriage of animal has been seized so all tender to the Board, or to the person authorised by them to sell the cart, carriage or animal the amount of all the expenses incurred and the registration fee payable by him, the Board shall forthwith release the cart, carriage or animal so seized.(4)Notwithstanding anything contained in this section, the surplus or, the sale, proceeds of a cart, carriage of animal seized under this section may be devoted to the payment of any fine, imposed under the proceeding section; and any cart, carriage or animal which has been seized under this section may be sold for the realization of any such fine.
