Section 125 in Chennai City Municipal Corporation Act, 1919
125. Exemptions.
- Nothing in section 124 shall apply to-(a)gun carriages, ordinance carts or wagons or other such property of the [Government] [The word 'Crown' was substituted for the word 'Government' by the Adaptation Order of 1937 and the word 'Government' was substituted by 'Crown' by the Adaptation Order of 1950.]; and(b)carts kept solely for sale by cart-makers and dealers.
