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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Bengal Presidency - Subsection

Section 46(2) in The Calcutta Hackney-Carriage Act, 1919

(2)Every driver or other person who, on being so required, refuses or neglects to deliver up the license and ticket, shall be liable, for every such offence, to a fine not exceeding twenty rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding ten days.