Section 209D in The Calcutta Municipal Corporation Act, 1980
209D. [ Effect of non-registration. -] [sections 209C to 209E inserted by W.B. Act 13 of 1984.]
(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.(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.(3)The proceeds of sale, after defraying such expenses as may be considered necessary by the Municipal Commissioner, shall be credited to the Municipal Fund.
