Section 38 in Tamil Nadu Hackney Carriage Act, 1911
38. Requisition to owner to produce absent driver.
(1)When a complaint is made before a Magistrate against the driver of a hackney carriage under this Act, the Magistrate may, if the driver fails to appear, summon the owner to appear and to produce the driver.(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.(3)Ex pane disposal of complaint. - If the owner fails, without reasonable excuse, to appear or produce such driver on a second or subsequent summons requiring him to do so, the Magistrate may dispose of the complaint in the absence of the owner and driver or either of them.
