Section 461(o) in The Mumbai Municipal Corporation Act, 1888
(o)[ [* * * * * * *] [This clause was substituted for the original clause by Bombay 4 of 1921, Section 3.](ii)publishing a price current;](oo)[ the licensing of handcarts, other than those exempted from taxation under section 181 or those plying for hire in respect of which licences have been issued under [Bombay Act VI of 1863] [This clause was inserted by Bombay 2 of 1911, Section 17(2).] and the seizure and detention of any such handcarts that have not been duly licensed;]
