Section 107(1) in Tamil Nadu District Municipalities Act, 1920
(1)If a municipal number is not affixed to a carriage or cart in pursuance of a direction issued under section 104 or section 105, as the case may be, the [executive authority] [These words were substituted for the words 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] 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 [xxx] [The word 'motor bicycle' was omitted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).] or rickshaw shall be seized or detained when actually employed in the conveyance of any passenger or goods.
