Section 62 in The Calcutta Hackney-Carriage Act, 1919
62. License for palanquins. -
(1)The Registering Officer shall, at the time of registration, deliver a license, duly signed by him, to the owner of every palanquin.(2)Such license shall, if not cancelled or suspended, continue in force for one year from the first day of the month in which the palanquin is registered.
