Section 35A in Tamil Nadu Hackney Carriage Act, 1911
35A. [ Maximum laden weight of hand-cart, etc. [Inserted by section 12 of Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).]
(1)The maximum laden weight of, and the height of a load of a hand-cart shall not exceed such limit as may be prescribed by any by-law-made under section 50.(2)No person under the age of eighteen years shall drive a hand-cart, whether by himself or along with others.(3)If any hand-cart is driven in contravention of the provisions of any by-law made under sub-section (1) or of the provisions of sub-section (2), any person who so drives it and also any person employing him or in any way responsible for, or abetting such contravention or employment, shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to fifty rupees or with both] [Substituted for 'and the number of passengers it is licensed to carry' by section 8 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).].
