Section 41(2) in The Calcutta Hackney-Carriage Act, 1919
(2)Every driver who wilfully neglects for seven days to deliver such expired license and ticket to the Registering Officer,and every person who uses, wears or retains any such expired license or ticket or any license or ticket other than such as shall have been delivered to him under the provisions of this Act,and every person to whom any ticket has been delivered under this Act, who lends or transfers such ticket, whether current or expired, to any other person,and every person who wears or uses the ticket of any other person,shall, for every such offence, be liable to a fine not exceeding fifty rupees, and in default of payment of fine, to simple imprisonment for a period not exceeding fourteen days.
