Section 209E(3) in Kolkata Municipal Corporation Act, 1980
(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.
