Section 16 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
16. Penalty for neglecting to deliver up badge, lending badge, etc. -
Upon the expiration or other determination of any license granted to a [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] under this Act, such [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] shall deliver such license, and in the case of a [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] empowered to work by the job, or for any period of time not exceeding twenty-four hours, the badge relating thereto, to the said registering-officer ;and every such [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] who, after such expiration or determination as aforesaid, shall wilfully neglect for one week to deliver the same to the said officer, and also every [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] who shall use, or wear, or detain any badge which shall have ceased to be in force, or other than such as shall have been delivered to him under the provisions of this Act, and every [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] to whom any badge shall have been delivered as aforesaid, who shall lend such badge to any other person, and every person who shall wear or use the badge of any other [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.];shall for every such offence be liable to a penalty of five rupees, or in default of payment to imprisonment, not exceeding one week.It shall be lawful for the registering-officer, or for any person employed by him for that purpose, to prosecute any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] so neglecting to deliver up his license or badge at any period, within twelve calender months, after the expiration of the license.
