126. Power to inspect stables, etc., and to summon persons liable to the payment of the fee.
- The Board, or any person authorised by them in that behalf, may at any time between sunrise and sunset enter and inspect any stable or coach-house, or any place wherein they may have reason to believe that there is any cart, carriage or animal liable to the license fee, for which a license has not been duly taken out.And the Board may summon any person whom they have reason to believe to be liable to the payment of any such fee or any servant of such person, and may examine such person or servant as to the number and description of the carts, carriages and animals in respect of which such person is liable to pay license fees.
