Section 33 in Tamil Nadu Hackney Carriage Act, 1911
33. Publication of authorized fares and distances.
(1)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 cause to be prepared a list in English and Tamil or other vernacular language of the fares published under section 31 and shall annex to such list a table showing the distances between the principal places to and from which hackney carriages commonly ply. The distances so shown shall be presumed to be correct.(2)Copies of such list and table shall be issued to all applicants on payment of [a fee for each copy of [twenty-five parse] [Substituted for the words 'a fee of two annas for each copy' by section 2 of the Madras Hackney Carriage (Amendment) Act, 1947 (Madras Act XVII of 1947).] or of such other sum as 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).], subject to the control of the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may prescribe] [Substituted for the original sub-section (3) by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1968 (Tamil Nadu Act 14 of 1968). For the words 'one rupee and eight annas,' and 'six annas' in this sub-section, the words 'one rupee and fifty paise' and 'forty paise' respectively and for the words, letter and 'brackets' in clause (f) 'the words, letters and brackets' in clauses (f) and (g) 'had earlier been substituted by section 9 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964.).].(3)The driver of every hackney carriage standing or plying for hire shall have with him a copy of such list and table and shall, on demand, produce the same for the inspection of any police officer or for the information of any hirer of, or passenger by, his carriage under penalty on conviction by a Magistrate of a fine not exceeding ten rupees.
