Section 12 in Tamil Nadu Hackney Carriage Act, 1911
12. Notice of change of residence, etc., to be given by licenses.
(1)Whenever the owner of a hackney carriage changes his residence, or the place where such carriage is kept, he shall, within one week from the date of such change, forward his licence and give to the Deputy Commissioner a notice in writing signed by him specifying the new residence or place.(2)Every such owner who neglects to forward his licence and give such notice shall be liable to a fine not exceeding twenty rupees.
