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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Bengal Presidency - Subsection

Section 48(2) in The Calcutta Hackney-Carriage Act, 1919

(2)Every owner who fails to comply with the provisions of this section shall, for every such offence, be liable to a fine not exceeding ten rupees, and, in default of payment of fine to simple imprisonment for a period not exceeding seven days.