Section 20 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
20. Revocation or suspension of mazdoor's license on his conviction of any offence. -
It shall be lawful for any Magistrate before whom any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] shall be convicted of any offence, whether, under this Act or under any other law in force, to revoke the license of such [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] or to suspend the same for such time as the Magistrate shall think proper, and for that purpose to require the [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] or any other person in whose possession such license and the badge (if any) thereto belonging shall then be to deliver up the same;and every [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] or other person who, being so required, shall refuse or neglect to deliver up such license and such badge, or either of them, shall be liable to a penalty, not exceeding ten rupees, so often as he shall be so required, and refuse or neglect as aforesaid;and the Magistrate shall immediately send every license and every badge delivered up to him, under this section to the registering-officer, who shall cancel such license if it has been revoked by the Magistrate, or, if it has been suspended, shall, at the end of the time for which it shall have been suspended, re-deliver such license with the badge (if it shall have some into the possession of the registering-officer) to the [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] to whom it was granted.
