(1)When it has been determined that license fees on carts, carriages and animals shall be imposed under section 68, sub-section (1) (g), the Board at a meeting shall make a order that the owner of every cart, carriage and animal of the kind specified therein, which is kept or used within the municipality, shall take out a license and pay such fees as are fixed in the order, and shall cause such order to be published- in the manner prescribed.
