Section 209B in The Calcutta Municipal Corporation Act, 1980
209B. [ Registration and numbering of carts. -] [sections 209A. 209B inserted by W.B. Act 13 of 1984.]
(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.(2)An amount of rupees ten shall be payable half-yearly to the Municipal office or any other place of registration in respect of each such numberplate.(3)The Corporation may specify the date or dates for the purpose of registration of carts for each half-year.(4)No person shall keep or be in possession of any a cart which has not been duly registered.(5)No person who owns or drives a cart shall fail to affix the numberplate of the carts as required under sub-section (1).(6)The Corporation shall, with the approval of the State Government, determine the maximum number of carts which may be registered under this Chapter. The Municipal Commissioner may refuse to register any cart after the maximum number of carts determined under this sub-section has been registered.
