Section 30(4) in Tamil Nadu Hackney Carriage Act, 1911
(4)Magistrate to communicate sentence and forward licence and badge to [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).]. - The Magistrate shall forward every licence and every badge delivered up to him under sub-section (2) to the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] together with a memorandum of his sentence in the case.
