Section 64 in The Calcutta Hackney-Carriage Act, 1919
64. Plate to be affixed outside palanquins. -
(1)Upon the registration of any palanquin the Registering Officer shall cause to be affixed on some conspicuous part of the outside of such palanquin a plate bearing the number of such palanquin in the register and the number of persons it is licensed to carry.(2)If any palanquin is let, used or plies for hire without having a proper plate affixed thereto under sub-section (1), the owner thereof shall be liable to a fine not exceeding twenty rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding ten days.(3)The person in whose name a palanquin is for the time being registered shall be deemed to be the owner thereof for the purposes of this Act.
