Section 154 in The Madurai City Municipal Corporation Act, 1971
154. Seizure of vehicles not bearing numbers.
- If a municipal number is not affixed to a carriage or cart in pursuance of a direction issued under section 148 or section 151, as the case may be, the Commissioner may, at any time, seize and detain the vehicle and the animal, if any, by which it is drawn:Provided that no vehicle other than a bicycle, tricycle or cycle-rickshaw shall be seized or detained when actually employed in the conveyance of any passenger or goods.
