Section 15 in Tamil Nadu Hackney Carriage Act, 1911
15. Numbering of hackney carriage.
(1)Upon the registration of any hackney carriage, 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).] shall cause to be painted on some conspicuous part of the carriage or on a plate to be affixed on some conspicuous part of the carriage its number in the register [and -(i)in the case of any hackney carriage other than a hand-cart, the number of passengers such carriage is licensed to carry;(ii)in the case of any hand-cart, the maximum laden weight such handcart is licensed to carry.](2)If the words or figures so painted become indistinct or are obliterated during the term of the licence, the owner of the carriage shall be bound to produce it before 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 apply to have such words or figures renewed. If the plate so affixed shall have been lost or stolen, the owner of the carriage shall be bound to 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).] to have a new plate affixed. The charge for such painting or new plate shall be [twenty-five paise] [Substituted for the words 'four annas' by Section 8 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).].
