(2)The Municipality shall, on fulfilment of any condition, as may be made for the regulation by the Municipality, assign a registration number to such carts and carriages and issue licence therefor :Provided that the Municipality may, having due regard to the requirement of the Municipal area, traffic congestion, road facility and any other relevant factors refuse to register any carts or carriage and on such refusal no person shall use any cart or carriage in such municipal area.
