Section 23 in The Calcutta Hackney-Carriage Act, 1919
23. Penalty for using or having counterfeit plate. -
(1)Every person who, for the purpose of deception or with a view to avoiding any of the provisions of this Act,(i)uses or has in his possession any plate resembling or intended to resemble any plate affixed under this Act, or(ii)uses, affixes or has in his possession any plate issued under this Act,shall, for every such offence, be liable to a fine not exceeding one hundred rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding one month.(2)The Registering Officer or any police-officer may seize any plate used or had as aforesaid, wherever the same may be found.(3)Whenever a police-officer seizes any plate under sub-section (2), he shall forthwith deliver it to the Registering Officer.
