Section 10 in The Calcutta Hackney-Carriage Act, 1919
10. Particulars of register and license. -
The following particulars shall be entered in the register, and shall be specified in the license to be given to the owner: -(a)the class, end the number assigned to the carriage in the register;(b)the name and residence of the owner, the description of the carriage, and the place where such carriage is to be kept;(c)the number and description of horses to be employed in drawing such carriage;(d)the number of passengers the carriage is licensed to carry;(e)the date on which the license was granted; and(f)such other particulars as may be prescribed by by-law made under section 71;and a certified copy of such particulars shall be furnished to every person applying for the same on payment of a fee of eight annas.
