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State of Tamilnadu - Section

Section 3B in Tamil Nadu Hackney Carriage Act, 1911

3B. Penalty.

- Any person who contravenes the provisions of section 3-A shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both and the hand-rickshaw used in contravention thereof shall be liable to confiscation.