(4)No license shall be required in respect of:(a)horses or ponies belonging to officers doing regimental duty at the rate of one animal for each officer;(b)carts, carriages or animals belonging to Government, or to the Board or to any local authority or for keeping which for the execution of their duty an allowance is made by any Government or by the Board or by any local authority to any their officers;(c)animals used by, or exclusively for the purposes of, any regiment;(d)horses or ponies used by police officers at the race of not more than one for each officer;(e)carts, carriages or animals kept for sale by any bona fide dealer in such carriages or animals, and not used for any other purposes.
