Section 33(2) in Tamil Nadu Hackney Carriage Act, 1911
(2)Copies of such list and table shall be issued to all applicants on payment of [a fee for each copy of [twenty-five parse] [Substituted for the words 'a fee of two annas for each copy' by section 2 of the Madras Hackney Carriage (Amendment) Act, 1947 (Madras Act XVII of 1947).] or of such other sum as 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).], subject to the control of the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may prescribe] [Substituted for the original sub-section (3) by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1968 (Tamil Nadu Act 14 of 1968). For the words 'one rupee and eight annas,' and 'six annas' in this sub-section, the words 'one rupee and fifty paise' and 'forty paise' respectively and for the words, letter and 'brackets' in clause (f) 'the words, letters and brackets' in clauses (f) and (g) 'had earlier been substituted by section 9 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964.).].
