Section 21 in Tamil Nadu Hackney Carriage Act, 1911
21. Penalty for drilling without licence or lending licence.
- If at any time, fifteen days after the time when a licence should have been obtained, any person acts as the driver of a hackney carriage without having a licence in force for the time being, or, having a licence, fails to carry it with him when driving a hackney carriage or transfers or lends it or allows it to be used by any other person, he shall be liable to a penalty not exceeding twenty rupees.
