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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Bengal Presidency - Subsection

Section 16(1) in The Calcutta Hackney-Carriage Act, 1919

(1)If any hackney-carriage is used as such without having been duly registered under this Act, the owner of such carriage shall be liable to a fine not exceeding one hundred rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding three months.