Section 30 in Tamil Nadu Hackney Carriage Act, 1911
30. Cancellation or suspension of licence on conviction.
(1)On the conviction of any driver for any of offence under this Act, the Magistrate may direct the cancellation of the licence of such driver or its suspension for such time as he thinks fit.(2)Return of licence or badge on conviction. - For such purpose, he may require the driver or any other person who may be in possession of the licence or badge to deliver up the same.(3)Penalty. - If such driver or other person refuses or neglects to deliver up the licence or badge, he shall be liable to a penalty not exceeding ten rupees.(4)Magistrate to communicate sentence and forward licence and badge to [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).]. - The Magistrate shall forward every licence and every badge delivered up to him under sub-section (2) to the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] together with a memorandum of his sentence in the case.(5)Action to be taken by [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).], -The [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] shall enter the fact of such sentence in the register referred to in section 20, and shall either suspend or cancel such licence according to the direction of the Magistrate and if it has been suspended, the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] shall, on application, at the end of the period of suspension, re-deliver such licence or badge to the person to whom it was granted.
