Section 209D(2) in The Calcutta Municipal Corporation Act, 1980
(2)If within a period of fifteen days from the date of seizure of any cart under sub-section (1) the authorised possession of the cart is not established to the satisfaction of the Municipal Commissioner by any person on production of the certificate of its registration, the cart shall be confiscated, dismantled and sold in public auction by the Municipal Commissioner and no claim for authorised possession thereof shall be entertained by the Municipal Commissioner after the expiry of such period.
