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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(2) in Tamil Nadu Hackney Carriage Act, 1911

(2)Penalty. -If the owner, after being duly summoned, fails without reasonable excuse to appear or to produce the driver according to the summons, he shall be liable to a fine not exceeding fifty rupees.