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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(1) in Tamil Nadu Hackney Carriage Act, 1911

(1)If any person who has hired a hackney carriage refuses to pay to the owner or driver thereof, the fare payable under this Act, the Magistrate may order payment of such fare, and also of reasonable compensation for loss of time and, in default of immediate payment, such fare and compensation may be recovered as a fine.