Section 21(2) in The Calcutta Hackney-Carriage Act, 1919
(2)Any person who, after the expiration of the period aforesaid, wilfully neglects for seven days to deliver the plate to the Registering Officer,and every person who uses or retains any plate affixed in respect of a registration which is no longer in force,shall, for every such offence, be liable to a fine not exceeding fifty rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding fourteen days.
