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State of Tamilnadu - Section

Section 49 in Tamil Nadu Hackney Carriage Act, 1911

49. Compensation for frivolous prosecution.

- Where the Magistrate is satisfied that a complainant has no reasonable ground for instituting a prosecution, he may direct the complainant to pay to the accused such compensation not exceeding fifty rupees as he thinks fit; and the sum so awarded shall be recoverable as if it were a fine.