Section 17 in Darjeeling and Kurseong Municipal (Porters) Act, 1883
17. Penalty for using or having a counterfeit badge. - Every [mazdoor] or other person who shall, for the purpose of deception, use or wear or have any badge resembling any badge granted under the authority of this Act shall for every such offence be liable to a penalty not exceeding ten rupees or in default of payment to imprisonment not exceeding one month.
And it shall be lawful for any police-officer, or any person employed for that purpose by the registering-officer, to seize and take away any such badge, or any badge used for the purpose of deception as aforesaid, wheresoever the same may be found, and to deliver the same to the registering-officer.
