Section 50(e) in Tamil Nadu Hackney Carriage Act, 1911
(e)the publication of a list of fares and table of distances and the regulation of the amount and weight of luggage to be carried with or without additional charge, [xxx] [The word 'and' was omitted by section, 17 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).],(ee)[ the disposal of [any hand-rickshaw confiscated under section 3-B or] [Inserted by section 17 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] any hackney carriage confiscated under section 14 and the proceeds thereof;(eee)the maximum laden weight of, and the height of a load on, a handcart;(eeee)the conditions subject to which and the period within which any appeal under section 46-A may be preferred;]
