Section 23 in Tamil Nadu Hackney Carriage Act, 1911
23. Penalty for suffering unlicensed person to drive.
- The owner of a hackney carriage who knowingly suffers any person, not duly licensed under this Act, to act as driver of such carriage shall be liable to a penalty not exceeding fifty rupees:Proviso. - Provided that such owner and such unlicensed driver shall be subject to all the provisions of this Act for any act done or omitted to be done by such driver during such employment in like manner as if such driver had been duly licensed.
