Section 20 in The Gujarat Public Conveyances Act, 1920
20. Driver to have his licence as driver and list of fares.
(1)Every driver of a public conveyance shall have with him when pursuing his occupation as driver the licence granted to him under Section 11 of this Act and a clean and legible list in English and such vernacular language or languages as the Commissioner of Police may direct bearing the name in full of the licensee of the conveyance and showing the rates of fares fixed for the time being for the hire of the conveyance, with an abstract of the law relating to public conveyances.(2)Every such driver shall on demand by a police officer produce for inspection such licence and list.(3)Every such driver shall on demand produce such list for the information of any hirer of or passenger travelling in the conveyance.
