Section 36 in The Calcutta Hackney-Carriage Act, 1919
36. Penalty for permitting unlicensed person to act as driver. -
If any owner of a hackney-carriage permits any reason, who has not obtained a drivers license, or whose license has either expired or been cancelled or suspended, to driver such carriage for hire, he shall be liable, for every such offence, to a fine not exceeding fifty rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding fourteen days :Provided that such owner and such licensed driver shall be subject to all the provisions of this Act, for any act done or omitted to be done by such driver during such employment, in like manner as if such driver had been duly licensed.
