Section 24 in Tamil Nadu Hackney Carriage Act, 1911
24. Supply of badge to driver.
(1)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).] shall, at the time of granting a licence to any driver of a hackney carriage, furnish him with a metal badge punched or marked with the number of his licence.(2)Every driver to whom such badge is delivered shall, at all times while acting as driver, or while attending before any Magistrate, wear such badge exposed to view.(3)Penalty. - In case any such driver omits to wear such badge exposed to view while acting as driver or attending before a Magistrate, he shall be liable to a penalty not exceeding ten rupees.(4)Renewal of lost or damaged badge. - Whenever the number on any badge becomes indistinct or is obliterated during the term of the licence, and also whenever any badge is lost or stolen, the person to whom the licence relating to any such badge has been granted shall deliver such badge or notify its loss and shall produce such licence 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).], and such person shall, then, be entitled to have a new licence and badge delivered to him upon payment of [the fee mentioned in sub-section (3) of section 19] [Substituted for the words and figure 'half the fee mentioned in section 9' by section 8 of the Madras Stage Carriages and Hackney Carriage (Amendment) Act, 1924 (Madras Act III of 1924).]. Such new licence shall be in force for the year of registration.(5)Every person licensed under the authority of this Act who uses or wears the badge granted to him after the writing thereon has become indistinct or obliterated shall be liable to a fine not exceeding ten rupees.
