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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Bengal Presidency - Subsection

Section 38(3) in The Calcutta Hackney-Carriage Act, 1919

(3)In case any such driver omits to wear such ticket exposed to view while acting as driver or attending before a Magistrate, he shall be liable to a fine not exceeding ten rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding seven days.