(1)On receiving the amount of the tax due as aforesaid, the Executive Officer, or some person authorised by him in that behalf, shall give to the person paying the same a licence for the several carriages, carts, horses, and other animals for the period in respect of which the amount is received.(2)Such licence shall be for the current year or half-year as the Council deems fit.(3)A Municipal number shall be affixed to every cart or carriage at a conspicuous place so as to be distinctly visible.
