Section 5 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
5. Licensing and registration of mazdoors. -
Every [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] personally working for gain within the limits of such municipality shall take out a license and shall thereupon be registered by the registering-officer appointed under the last preceding section, who shall keep a register in which he shall enter the name and residence of every [mazdoor] [such Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] and every person applying shall, at all reasonable times, be furnished with a certified copy of such particulars on payment of a fee of eight annas :Provided always that the provisions of this section shall not apply to any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] who is hired beyond the limits of the municipality for a period of time not exceeding twenty-four hours, but who performs a portion of the work imposed by such hiring within such limits.
