Section 111 in Andhra Pradesh Municipalities Act, 1965
111. Power to require numbers to be affixed to bicycles etc.
(1)The Commissioner may direct that a municipal number shall be affixed(a)to every carriage let out for hire within the municipality; and(b)to every bicycle and tricycle kept or used within the municipality.(2)The numbers affixed under sub-section (1) shall be registered in the municipal office.(3)The owner of every carriage, bicycle or tricycle shall pay such fee as the Commissioner may fix towards the cost of the plate or disc containing the number.
