(3)The order under sub-section (1) shall be published at least one month before the beginning of the half year in which it shall first take effect and shall specified the fees not exceeding such amounts as may be prescribed by rule, which shall be charged in respect of such licenses:Provided that the Board may permit the owner of any such cart, carriage or animal which is casually brought within the municipality to keep or use the same within the municipality without a license for such period not exceeding 30 days in the half year as may be fixed by the Board.
