Section 6 in Tamil Nadu Hackney Carriage Act, 1911
6. Right to registry.
- Every applicant under section 5 shall be entitled to registration unless the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] is of opinion that the vehicle is not fit for public use:Provided that no vehicle shall be registered in the name of a minor:[Provided further that the [Deputy Commissioner] [For the proviso added by section 2 of the Madras Hackney Carriage (Amendment) Act, 1941 (Madras Act I of 1941), the present, proviso was substituted and re-enacted permanently by section 3 of, and the Second Schedule to, the Tamil Nadu Be-enacting (No. II) Act, 1948 (Tamil Nadu Act VIII of 1948).] shall have power -(i)to limit the number of vehicles of any description which may be registered annually, in which case no vehicle of that description shall be registered, in any year in excess of the number so limited;(ii)to refuse to register vehicles of a particular description, in which case no vehicle of that description shall be registered.]
