Section 51 in The Calcutta Hackney-Carriage Act, 1919
51. Penalty on driver and attendant for certain offences. -
Every driver or attendant of a hackney-carriage who -(a)is drunk during his employment;(b)makes use of insulting or abusive language or gesture during his employment;(c)stands (elsewhere than at some stand or other place appointed for the purpose) or loiters, for the purpose of being hired, in or upon any public street, road or place;(d)suffers his carriage to stand for hire across any street or alongside of any other carriage;(e)refuses to give way (when he reasonably and conveniently may do so) to any other carriage;(f)wilfully obstructs or hinders the driver of any other carriage in taking up or setting down any passenger into, or from, such other carriage;(g)wrongfully prevents or endeavours to prevent the driver of any other carriage from being hired;(h)demands or takes more than the proper fare to which he is legally entitled;(i)refuses to admit and carry in his carriage the number of passengers which such carriage is licensed to carry;(j)carries more than such number of passengers;(k)refuses to carry by his carriage such quantity of luggage as is prescribed by by-law made under section 71;(l)being hired, permits or suffers any person to be carried in, or upon, or about such carriage during such hire without the consent of the person hiring the same;(m)drives in the carriage any animal which is not so secured as to be under the control of the driver;(n)refuses to let a carriage on hire by time or distance as the hirer may require;(o)being hired by time or distance, before he has been discharged by the hirer, wilfully deserts from the hiring;(p)plies for hire with any carriage or horse which shall be at the time unfit for public use;(q)disobeys any direction given by a police-officer for the regulation of traffic and the control of carriages on hackney-carriage stands; (r) leaves his carriage unattended in any street or public place;(s)allows his carriage to be used by any person for the purpose of soliciting any other person to immorality,shall be liable to a fine not exceeding one hundred rupees or to imprisonment for a period not exceeding two months.
