Section 28 in Tamil Nadu Hackney Carriage Act, 1911
28. Penalty for failing to produce licence before magistrate.
- Whenever any driver is summoned to appear before any Magistrate to answer any charge preferred against him under this Act, he shall carry with him his licence, and produce the same, if required so to do; and any driver who, on such requisition, refuses to produce such licence shall be liable to a fine not exceeding five rupees.
