Section 40 in The Calcutta Hackney-Carriage Act, 1919
40. Penalty for using obliterated ticket or for failing to deliver lost ticket when recovered. -
Every driver licensed under this Act who uses or wears the ticket granted to him after the number thereon has become indistinct or obliterated,and every person in whose possession any ticket which has been lost or stolen comes and who refuses or wilfully neglect for three days to deliver the same to the Registering Officer as required by the proviso to section 39,shall, for every such offence, be liable to a fine not exceeding ten rupees, and, on default of payment of fine, to simple imprisonment for a period not exceeding seven days.
