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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Bengal Presidency - Subsection

Section 49(3) in The Calcutta Hackney-Carriage Act, 1919

(3)Any such driver who, without sufficient excuse (the burden of proving which excuse shall lie upon him), fails to comply with the provisions of this section shall be liable to a fine not exceeding twenty rupees, and in default of payment of fine, to simple imprisonment for a period not exceeding ten days.