(1)If a Municipal number is not affixed to a carriage or cart in pursuance of Section 179, the Executive Officer may at any time seize and detain the carriage or cart and the animal, if any, by which it is drawn :Provided that no carriage or cart [other than bicycle] [Inserted vide Orissa Act No. 12 of 1953.] shall be seized or detained when actually employed in the conveyance or any passenger or goods.
