Section 56 in The Calcutta Hackney-Carriage Act, 1919
56. Penalty for wilful injury to carriage. -
Any person using a hackney-carriage registered under this Act who wilfully injures the same, shall be liable to a fine not exceeding twenty rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding ten days; and shall also pay to the owner of the carriage such compensation for the injury, as the Magistrate may direct.
