Section 5(1) in Tamil Nadu Hackney Carriage Act, 1911
(1)Any person who is desirous of having any vehicle registered as a hackney carriage shall apply to 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).], and shall submit such vehicle for such inspection as 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).] may direct.
