Section 52 in The Calcutta Hackney-Carriage Act, 1919
52. Penalty on driver for refusing to attend at premises of owner. -
Any licensed driver, employed as a driver by the owner of any hackney-carriage registered under this Act, who without sufficient excuse, refuses or neglects to attend at the premises where such carriage is kept for the purpose of driving any such carriage, whereby such owner is prevented from letting out the same, shall be liable, for each offence, to a fine not exceeding ten rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding seven days.
