Section 19(3) in Tamil Nadu Hackney Carriage Act, 1911
(3)[ Such licence shall be in force for the year of registration and the fee payable therefor shall be one rupee and fifty paise unless the licence relates, solely to -(i)a cycle-rickshaw, in which case the fee shall be thirty paise; and(ii)any other carriage of the description specified, in clauses (f) and (g) of section 9, in which case the fee shall be forty paise.]
