Section 25 in Tamil Nadu Hackney Carriage Act, 1911
25. Return of expired licence and badge.
(1)Upon the expiration or other determination of any licence granted to a driver under this Act, he shall deliver such licence and his badge 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).].(2)Penalty. - Every driver who neglects for three days to deliver such expired licence and badge 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 also every person who uses, or wears, or fraudulently detains any such expired licence or badge, and every person to whom any expired licence or badge has been delivered who lends, gives away, mortgages or sells such badge to any other person and every person who detains, wears or uses any licence or badge of any other person shall be liable to a penalty not exceeding twenty rupees.
