Section 20 in The Calcutta Hackney-Carriage Act, 1919
20. Penalty for using obliterated plate or for failing to deliver lost plate when recovered. -
Every owner of a hackney-carriage registered under this Act who uses or permits to be used any writing thereon has become indistinct or obliterated,and every person into whose possession any plate which has been lost or stolen comes, and who refuses or wilfully neglects for three days to deliver the same to the Registering Officer as required by the proviso to section 19,shall, for every such offence, be liable to a fine not exceeding ten rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding seven days.
