Section 9 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
9. Penalty for omitting to wear badge. -
Whenever any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] empowered to work by the job, or for any period not exceeding twenty-four hours, shall omit to wear such badge exposed to view as aforesaid, he shall be liable to a penalty not exceeding five rupees.
