Section 21 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
21. Penalty for refusing to pay legal fare. -
If any person who shall have hired any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] shall refuse to pay such [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.], or any authorized agent on his behalf, the proper sum payable for such hiring, it shall be lawful for any Magistrate to order payment of such sum and also such compensation as shall seem reasonable; and, in default of payment, such sum and compensation may be recovered in the same way as fines are recoverable under any Act for the time being in force for the regulation of municipalities.
