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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Bengal Presidency - Subsection

Section 54(2) in The Calcutta Hackney-Carriage Act, 1919

(2)If any person who has used any such carriage attempts to evade payment of the fare, or any portion of the same, he shall be liable to a fine not exceeding fifty rupees, or to simple imprisonment for a period not exceeding fourteen days in addition to the payment of such fare and compensation, as hereinbefore mentioned.