Section 37 in Tamil Nadu Hackney Carriage Act, 1911
37. Penalties for various offences by driver.
- Every driver of a hackney carriage, who-(a)is drunk during his employment,(b)makes use of insulting or abusive language or gesture,(c)stands elsewhere than at some stand or other place appointed for the purpose or loiters for the purpose of being hired in or upon any public street, road or place,(d)willfully obstructs, or hinders, the driver of any hackney carriage in taking up or setting down any person into, or from, such other carriage,(e)wrongfully prevents or endeavours to prevent the driver of any other hackney carriage from being hired,(f)refuses to admit and carry in such carriage the number of passengers the carriage is licensed to carry,(g)carries more than such number of passengers,(h)refuses to carry such quantity of luggage as is provided by the by-laws under this Act,(i)being hired, permits or suffers any person to be carried in or upon or about such hackney carriage during such hire, without the consent of the person hiring the same,(j)drives in any hackney carriage any animal which is not so secured as to be under the control of the driver,(k)being hired by time or distance, before he has been discharged by the hirer, willfully deserts from the hiring,(l)plies for hire with any carriage or animal which shall at the time be unfit for public use,(m)without previously disinfecting it knowingly uses for hire any carriage used for the conveyance of a corpse or any person suffering from any contagious or infectious disease,(n)[ refuses or neglects to give way, if he conveniently can, to any other vehicle, [Inserted by section 14 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).](o)refuses to obey the reasonable directions of any person hiring his carriage,]shall be liable to a fine not exceeding fifty rupees, or to imprisonment which may extend to one month, or to both.
