Section 19 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
19. Conviction to be endorsed on mazdoor's license. Penalty for failing to produce license. -
Whenever any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] shall be summoned to appear before any Magistrate to answer any charge preferred against him under this Act, he shall carry with him his license, and produce the same if required so to do; and any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] who shall on such requisition fail, without reasonable cause, to produce such license, shall for every such offence be liable to a fine not exceeding five rupees.It shall be lawful for any Magistrate, on conviction of any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] of any offence under this Act, to endorse on such licence the nature of the offence, the date of the conviction and the penalty inflicted.
