Section 42 in Tamil Nadu Hackney Carriage Act, 1911
42. Penalty for willful injury to hackney carriage.
- Every person using a hackney carriage who willfully injures the same shall be liable to a fine not exceeding Rs.20, and shall also pay to the owner such compensation for the injury as the Magistrate may direct; and such compensation shall be leviable as if it were a fine.
