Section 46A in Tamil Nadu Hackney Carriage Act, 1911
46A. [ Appeal. [Inserted the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).]
- Any person aggrieved by any order of the Deputy Commissioner-(a)refusing registration of any vehicle under section 6; or(b)suspending the licence of any hackney carriage under section 10; or(c)refusing the grant of a licence to act as driver of any hackney carriage under section 19; or(d)suspending the licence of the driver of a hackney carriage under section 22,may, subject to such conditions and within such period as may be proscribed by by-laws made under section 50, appeal to the Commissioner and the order of the Commissioner on such appeal shall be final.]
