Section 43 in The Calcutta Hackney-Carriage Act, 1919
43. Penalty for using or wearing counterfeit ticket. -
(1)Every person who, for the purpose of deception, uses or wears any ticket resembling or intended to resemble any ticket granted under section 38 or section 39 shall, for every such offence, be liable to a fine not exceeding one hundred rupees, and in default of payment of fine, to simple imprisonment for a period not exceeding one month.(2)The Registering Officer or any police-officer may seize any such expired counterfeit ticket, wherever the same may be found.(3)Whenever a police-officer seizes any expired or counterfeit ticket under sub-section (2), he shall forthwith deliver it to the Registering Officer.
