Section 34 in The Calcutta Hackney-Carriage Act, 1919
34. Notice to be given of change of drivers residence. -
(1)Whenever a driver licensed under this Act changes his residence, he shall, within one week from the date of such change, give to Registering Officer a notice in writing thereof.(2)Every such driver who neglects to give such notice shall be liable, for every such offence, to a fine not exceeding five rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding seven days.
