Section 13 in Tamil Nadu Hackney Carriage Act, 1911
13. Transfers and change of residence to be registered.
- 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).], on receiving the transfers application or notice specified in either of the two last preceding sections, shall make the necessary registered, alteration in the register and the licence and return the licence; and a fee of [fifteen paise] [Substituted for the words 'two annas' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] shall be payable in respect thereof.
