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State of Punjab - Section

Section 10 in The Stage Carriages Act, 1861

10. Revocation of license.

- Any Magistrate or [-] [The word 'Chief' was omitted by Act 10 of 1914.] Commissioner of Police within the local limits of whose jurisdiction any stage-carriage shall ply, or who has granted the license of any stage-carriage, may cancel the license of such stage- carriage if it shall appear to him that such stage-carriage or any horse or any harness used with such carriage is unserviceable or unsafe or otherwise unfit for public accommodation or use.