Section 209E in The Calcutta Municipal Corporation Act, 1980
209E. [ Issue of pullers ticket. -] [sections 209C to 209E inserted by W.B. Act 13 of 1984.]
(1)Any person driving or pulling or pushing a cart registered under this Chapter shall keep with him a ticket (bearing a passport size photograph of the driver or the puller) issued by the Municipal Commissioner which shall be valid for the half-yearly period of registration and shall contain such particulars as may be specified by the Corporation by regulation.(2)The ticket as aforesaid shall be obtained from the Corporation on payment of a fee of rupees five for each half-year on submission of an application along with two passport size photographs of the driver or the puller.(3)The owner of the cart shall deliver to the driver or the puller of the cart certified copy of the Certificate of registration issued by the Municipal Commissioner under sub-section (2) of section 209A with direction to carry the same while using or pulling or pushing or driving the cart and to produce the same to any representative of the Municipal Commissioner or any police-officer on demand.(4)The Corporation shall, with the approval of the State Government, determine by regulation the number of tickets to be issued to pullers or drivers of carts in each half-year.(5)The Municipal Commissioner shall maintain a register of persons authorised to drive or pull or push carts which shall contain such particulars as may be specified by the Corporation by regulation.(6)No person shall, while driving or pulling or pushing a cart, keep with him a ticket issued under sub-section (1) if the number thereof has become indistinct or obliterated nor shall he use or keep with him a ticket issued to any other person.(7)The Municipal Commissioner shall, upon an application made by a person whose ticket has become indistinct or obliterated or has been lost, issue a new ticket to him on payment or a fee of rupees five.
