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[Cites 0, Cited by 0] [Section 209E] [Entire Act]

State of West Bengal - Subsection

Section 209E(1) in The Calcutta Municipal Corporation Act, 1980

(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.