Section 270B(2) in Tamil Nadu District Municipalities Act, 1920
(2)A statement in English and a vernacular language of the district of the fees fixed by the council for the use of such place shall be put up in a conspicuous part thereof.Explanation. - A cart-stand shall, for the purposes of this Act, include a stand for carriages [including motor vehicles within the meaning of the [Indian Motor Vehicles Act, 1914] [These words were inserted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).]] and animals.
