Section 49 in The Calcutta Hackney-Carriage Act, 1919
49. Maximum distance to which driver is bound to drive. -
(1)The driver of every hackney-carriage registered under this Act shall drive such carriage to any place which is not more than six miles from the place where the same has been hired, to which he shall be required by the hirer thereof to drive the same.(2)When any carriage is hired by time, the driver thereof shall drive the same at a rate not less than six miles an hour in the case of first and second class carriages, and five miles an hour in the case of any other class of carriage.(3)Any such driver who, without sufficient excuse (the burden of proving which excuse shall lie upon him), fails to comply with the provisions of this section shall be liable to a fine not exceeding twenty rupees, and in default of payment of fine, to simple imprisonment for a period not exceeding ten days.
