Section 8 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
8. Licensed mazdoor to wear badge. -
The registering-officer, shall, at the time of granting the license to any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] empowered to work by the job, or for any period of time not exceeding twenty-four hours, deliver to him a metal badge, upon which shall be marked or engraved a number corresponding with the number of such license.Every [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] to whom such badge is delivered shall at all times, while waiting for hire or during the performance of his duties as such [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.], or while attending before any Magistrate, carry such badge exposed to view.
