Section 209D(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Municipal Commissioner or any police-officer within the meaning of the Calcutta and Suburban Police Act, 1866 or the Calcutta Police Act, 1866 shall have power to seize any cart kept or used within Calcutta if the same has not been duly registered under this Chapter or registered under provision applicable to any other local body under any other law in force and to detain the same for such period as may determined by the Municipal Commissioner.
