Section 17(2) in Tamil Nadu Hackney Carriage Act, 1911
(2)Seizure of counterfeit plate. - Any police-officer may seize and take away any plate used, or had as aforesaid, wheresoever the same may be found, and deliver the same to the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).].
