Section 122 in Chennai City Municipal Corporation Act, 1919
122. [ Power to require numbers to be affixed to carriages. [Substituted for the original section 122 by section 53 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]
(1)The commissioner shall direct that a municipal number shall be affixed to every carriage kept within the city.(2)The numbers affixed under sub-section (1) shall be registered in the municipal office.]
