Section 86T in The Bihar and Orissa Local Self-Government Act, 1885
86T. Penalty.
- Any person who keeps or is in possession of a cart which has not been duly registered or in respect of which no tax has been paid as required by any of the four last preceding sections shall be liable to a fine not exceeding four times the amount payable by him in respect of such taxation and registration, inclusive of the amount so payable; and whoever being the owner, or driver of any cart, fails to affix thereto the registration number as required by Section 86-P shall be liable to a fine not exceeding five rupees.
