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State of Tamilnadu - Section
Section 9 in Tamil Nadu Hackney Carriage Act, 1911
9. [ Fee for licence. [Substituted for the original section 9-by section 5, sect ion 4 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).]
- A fee shall be paid to the Deputy Commissioner for each licence in accordance with the following scale:-| Rs. P. | ||
| (a) | for every four-wheeled carriage drawn by two ormore horses licensed to carry more than six passengers. | 1000 |
| (b) | For every other four-wheeled carriage drawn bytwo horses. | 500 |
| (c) | For every other four-wheeled carriage drawn byone horse or by bullocks. | 02/01/00 |
| (d) | For every two-wheeled carriage drawn by onehorse. | 1 |
| (e) | For every two-wheeled carriage drawn by one ormore bullocks. | 0.5 |
| (f) | For every[xxx] [The word 'Rickshaw' was omitted by section 4 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1973 (Tamil Nadu Act 41 of 1973).]cycle-rickshaw, perambulator orother carriage drawn, pushed or propelled by a man. | 0.25 |
| (g) | For every hand-cart | 0.25] |