Section 20 in Tamil Nadu Hackney Carriage Act, 1911
20. Particulars of licence to be registered.
- The particulars of every licence which shall be granted under the provisions of section 19 shall be entered in a register by the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).], and every person applying shall be furnished with a certified copy of such particulars on payment of a fee of [fifteen paise] [Substituted for the words 'two annas' by section 10 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).].
