Section 10 in Darjeeling and Kurseong Municipal (Porters) Act, 1883
10. Rates of hire to be fixed and published. - The Commissioners at a meeting, of which at least seven days' notice shall have been given by beat of drum, may make and publish, in such manner as they think fit, an order specifying the rates of hire in respect of all [mazdoors] empowered to work by the job, or for any period not exceeding twenty-four hours.
Such rates shall include rates calculated according to distance as well as rates calculated according to time, and such rates may from time to time be varied :Provided that the list of rates calculated according to distance shall include rates in respect of such places situate beyond the limits of the municipality as may from time to time be determined upon by the Commissioners :Provided further that no such order shall take effect until it has been confirmed by the [State Government] and published in the [Official Gazette].A table of the rates of hire, legibly written or printed in English, Lepcha, Bhutia, Nagri, Urdu and Bengali, shall be affixed in some conspicuous place within the limits of the municipality; and a copy of the same or such portion thereof as may be deemed sufficient, shall be given to every [mazdoor] at the time of registration.
