Section 35A(3) in Tamil Nadu Hackney Carriage Act, 1911
(3)If any hand-cart is driven in contravention of the provisions of any by-law made under sub-section (1) or of the provisions of sub-section (2), any person who so drives it and also any person employing him or in any way responsible for, or abetting such contravention or employment, shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to fifty rupees or with both] [Substituted for 'and the number of passengers it is licensed to carry' by section 8 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).].
