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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bengal Presidency - Subsection

Section 14(2) in The Calcutta Hackney-Carriage Act, 1919

(2)Every such owner who neglects to give such notice shall be liable, for every such offence, to a fine not exceeding five rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding seven days.