Section 13 in Darjeeling and Kurseong Municipal (Porters) Act, 1883
13. Penalty for certain offences committed by registered mazdoors. - Every [mazdoor] empowered to work by the job, or for any period not exceeding twenty-four hours, who shall, without reasonable excuse,
refuse to accept hire at the rate fixed of such hiring;or desert from his hiring before being discharged therefrom;or demand more than the proper rate fixed for such hiring;or be drunk or make use of insulting or abusive language during the period of, or while waiting for, such hiring;or wrongfully prevent, or endeavour to prevent, any other [mazdoor] from being hired;or fail to produce his table of rates when required to do so, shall be liable to a penalty not exceeding ten rupees, or in default of payment to imprisonment not exceeding one month.
