Section 35 in The Calcutta Hackney-Carriage Act, 1919
35. Penalty for not having license, or lending it out. -
If any person acts as the driver of a hackney-carriage, without holding a license in force for the time being,or transfers, or lends his license, or allows the same to be used by any other person,he shall, for every such offence, be liable to a fine not exceeding twenty rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding ten days.
