Section 86P in The Bihar and Orissa Local Self-Government Act, 1885
86P. Registration of carts and renewals thereof on payment of fee.
(1)Every owner of a cart shall cause the cart to be registered by such authority as may be prescribed in the district in which he has the residence or place of business where the cart is normally kept.(2)An application by or on behalf of the owner of a cart for registration shall be in such form as may be prescribed, shall contain the information required by that form, and shall be accompanied by a yearly fee of two rupees.(3)The prescribed authority registering the cart shall issue to the owner thereof a certificate of registration in such form as may be prescribed and shall enter in a record to be kept by its particulars of such certificate.(4)The prescribed authority shall assign to the cart a registration number for displaying thereon in the prescribed manner consisting of the district followed by a number.(5)A certificate of registration granted under sub-section (3) shall be effective without renewal for a period of twelve months only from the date of issue or last renewal.(6)The prescribed authority may, on application made to it before the expiry of the certificate of registration granted under sub-section (3), renew it on the payment of a two rupees.(7)Nothing in this section shall apply to-(a)cart which are the property of the Government or of any local authority;(b)carts which are kept without the limits of the district and are only temporarily and casually used within such limits.
