Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Tamilnadu - Subsection Section 31(2) in Tamil Nadu Hackney Carriage Act, 1911 (2)No owner or driver shall demand or receive over and above the said fare, any sum for back fare for the return of the carriage from the place at which it was discharged.
