Section 5 in Darjeeling and Kurseong Municipal (Porters) Act, 1883
5. Licensing and registration of mazdoors. - Every [mazdoor] personally working for gain within the limits of such municipality shall take out a license and shall thereupon be registered by the registering-officer appointed under the last preceding section, who shall keep a register in which he shall enter the name and residence of every [mazdoor] and every person applying shall, at all reasonable times, be furnished with a certified copy of such particulars on payment of a fee of eight annas :
Provided always that the provisions of this section shall not apply to any [mazdoor] who is hired beyond the limits of the municipality for a period of time not exceeding twenty-four hours, but who performs a portion of the work imposed by such hiring within such limits.
