Section 15 in The Calcutta Hackney-Carriage Act, 1919
15. Change of ownership or residence to be entered in register. -
The Registering Officer, on receiving a notice under section 13, sub-section (1) or (4), or section 14, sub-section (1), or after a conviction under section 13, sub-section (3) or (5), or section 14, sub-section (2), shall make the necessary alteration in the register and in the license.
