Section 33(3) in Tamil Nadu Hackney Carriage Act, 1911
(3)The driver of every hackney carriage standing or plying for hire shall have with him a copy of such list and table and shall, on demand, produce the same for the inspection of any police officer or for the information of any hirer of, or passenger by, his carriage under penalty on conviction by a Magistrate of a fine not exceeding ten rupees.
