- The rules to be made under Section 3 may among other matters-(a)direct that no hackney-carriage or no hackney-carriage of a particular description, shall be let to hire, or taken to ply, or offered for hire; except under a licence granted in that behalf;(b)direct that no person shall act as driver of a hackney-carriage except under a licence granted in that behalf;(c)provide for the issue of the licence referred to in clauses (a) and (b), prescribe the conditions (if any) on which such licences shall be granted, and fix the fees (if any) to be paid therefor;(d)regulate the description of animals, harness and other things to be used with licensed carriages, and the conditions in which such carriages, and the animals, harness and other thing, used therewith, shall be kept, and the lights (if any) to be carried after sunset and before sunrise;(e)provide for the inspection of the premises on which any such carriages, animals, harness and other things are kept;(f)fix the time for which such licences shall continue in force, and the events (if any) upon which within such time they shall be subject to revocation or suspension;(g)provide for the numbering of such carriages;(h)determine the times at which, and the circumstances under which any person keeping hackney-carriage shall be bound to let or refuse to let such carriage to any person requiring the same;(i)appoint places as stands for hackney-carriages and prohibit such carriages waiting for hire except at such places;(j)limit the rates of fares, as well for time as distance, which may be demanded for the hire of any hackney-carriage, and prescribe the minimum speed at which such carriages when hired by time shall be driven;(k)limit the number of persons, and the weight of property, which may be conveyed by any such carriage;(l)require the owner or person in charge of any such carriage to keep a printed list of fares in English and such other language as may be prescribed, affixed inside such carriage in such places as may be determined by the rules, and prohibit the destruction or defacement of such list;(m)require drivers to wear a numbered badge or ticket, and to produce their licences when required by a Magistrate or other person authorized by the rules in this behalf, and prohibit the transfer or lending of such licences and badges;(n)provide for the deposit of property found in such carriages and the payment of a fee by the owner of such property on the delivery thereof to him.
