Section 17 in Tamil Nadu Hackney Carriage Act, 1911
17. Penalty for using counterfeit plate.
(1)Every person who shall, for the purpose of deception, use or have any plate resembling or intended to resemble any plate affixed under this Act, shall be punishable with fine which may extend to fifty rupees, and in the case of a subsequent conviction under this section with fine which may extend to one hundred rupees or with imprisonment for a term which may extend to one month.(2)Seizure of counterfeit plate. - Any police-officer may seize and take away any plate used, or had as aforesaid, wheresoever the same may be found, and deliver the same 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).].
