Section 14 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
14. Penalty for being unlicensed or lending license to another. -
Any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] who shall work as such without being duly registered and licensed, and any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] who, having a license in force, shall transfer or lend the same, or allow the same to be used by any other person, shall be liable upon conviction in respect of any one of such offences, to a penalty not exceeding ten rupees, or in default of payment to imprisonment not exceeding one month.
