Section 18 in The Calcutta Hackney-Carriage Act, 1919
18. Penalty for using carriage without plate. -
If any hackney-carriage is let, used or plies for hire without having a proper plate affixed thereto under this Act, the owner thereof shall be liable to a fine not exceeding fifty rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding fourteen days.
