Section 23(1) in The Calcutta Hackney-Carriage Act, 1919
(1)Every person who, for the purpose of deception or with a view to avoiding any of the provisions of this Act,(i)uses or has in his possession any plate resembling or intended to resemble any plate affixed under this Act, or(ii)uses, affixes or has in his possession any plate issued under this Act,shall, for every such offence, be liable to a fine not exceeding one hundred rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding one month.
