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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Bengal Presidency - Subsection

Section 64(2) in The Calcutta Hackney-Carriage Act, 1919

(2)If any palanquin is let, used or plies for hire without having a proper plate affixed thereto under sub-section (1), the owner thereof 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.