Section 155 in The Coimbatore City Municipal Corporation Act, 1981
155. Seizure of vehicles not bearing numbers.
- If a municipal number is not affixed to a carriage or cart in pursuance of a direction issued under section 149 or section 152, as the case may be, the Commissioner may at any time seize and detain the vehicle and the animal, if any, by which it is drawn:Provided that no vehicle other than a bicycle, tricycle or cycle-rickshaw shall be seized or detained when actually employed in the conveyance of any passenger or goods.
