Section 14 in Tamil Nadu Hackney Carriage Act, 1911
14. [ Penalty for keeping unlicensed hackney carriage. [Substituted for the original section 14 by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).]
- Whoever keeps any hackney carriage, which has not been duly licensed under this Act, shall, on conviction, be punishable-(a)for the first offence with fine which may extend to fifty rupees, and(b)for the second or any subsequent offence with fine which may extend to fifty rupees and the hackney carriage in respect of which the second or any subsequent offence has been committed may be confiscated to the State Government.]
