Section 60(2) in The Calcutta Hackney-Carriage Act, 1919
(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.
