Section 60 in The Calcutta Hackney-Carriage Act, 1919
60. Stands to be appointed. -
(1)The Corporation of Calcutta shall, in consultation with the Commissioner of Police, from time to time, appoint the places in Calcutta that are to be used as public stands for hackney-carriages.(2)Every public stand so appointed shall have a board placed in a conspicuous place on the same, containing a notice in such language or languages as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may, by notification, prescribe, stating that the stand is a public stand under this Act and specifying the number of carriages that may stand upon it.
