Section 34(2) in Tamil Nadu Hackney Carriage Act, 1911
(2)Minimum speed when hired by time. - When any such carriage is hired by time, the driver thereof shall drive the same at a rate of speed not less than that prescribed 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).].
