Section 31 in Tamil Nadu Hackney Carriage Act, 1911
31. Maximum fares for use of hackney carriages.
(1)The owner or driver of every hackney carriage may demand and receive for the hire of such carriage such fares as may be fixed and published by 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).] with the sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] duly notified:Provided that any agreement entered into to accept a fare lower Than the fare so fixed shall be binding.(2)No owner or driver shall demand or receive over and above the said fare, any sum for back fare for the return of the carriage from the place at which it was discharged.
