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State of Tamilnadu - Section

Section 35 in Tamil Nadu Hackney Carriage Act, 1911

35. Quantity of luggage to be carried.

- The driver of every hackney carriage [other than a hand-cart] [Inserted by section 12 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] shall carry in or upon such carriage without additional charge such quantity of luggage for every person hiring the same as may be prescribed by by-law under this Act.