Section 14 in Darjeeling and Kurseong Municipal (Porters) Act, 1883
14. Penalty for being unlicensed or lending license to another. - Any [mazdoor] who shall work as such without being duly registered and licensed, and any [mazdoor] who, having a license in force, shall transfer or lend the same, or allow the same to be used by any other person, shall be liable upon conviction in respect of any one of such offences, to a penalty not exceeding ten rupees, or in default of payment to imprisonment not exceeding one month.
