Section 209B(1) in The Calcutta Municipal Corporation Act, 1980
(1)Every cart kept or used within Calcutta registered under section 209A shall be borne in a book maintained for the purpose showing the name and residence of the owner of the cart and the place where the cart is ordinarily kept and such registration shall be renewed half-yearly. Every cart so registered shall have a number-place showing the registration number affixed to it in such manner as the Corporation may direct.
