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State of Odisha - Section

Section 181 in Orissa Municipal Act, 1950

181. Prohibition to keep carriage, without licence.

- No person shall keep or be in possession of any carriage, cart, horse or other animal without the licence required under the Act :Provided that no carriage or cart, which has not been brought into use or which is so damaged as in the opinion of the Executive Officer to be unfit for use, shall be liable to the tax.