Section 31(1) in Tamil Nadu Hackney Carriage Act, 1911
(1)The owner or driver of every hackney carriage may demand and receive for the hire of such carriage such fares as may be fixed and published by 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).] with the sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] duly notified:Provided that any agreement entered into to accept a fare lower Than the fare so fixed shall be binding.
