Section 26 in Tamil Nadu Hackney Carriage Act, 1911
26. Penalty for using counterfeit badge.
- Every person who, for the purpose of deception, uses or wears any badge resembling or intended to resemble any badge granted under the authority of this Act shall be punishable with fine which may extend to fifty rupees, and in the case of a subsequent conviction under this section, with fine which may extend to one hundred rupees, or with imprisonment for a term which may extend to one month.
