Section 7 in The Gujarat Public Conveyances Act, 1920
7. Fees for public conveyance licences.
(1)For the grant of a licence for a public conveyance a fee shall be charged at such rate as the Commissioner of Police shall prescribe.(2)For the renewal of such licence a fee at one-half of the rate chargeable under the foregoing sub-section shall be charged.Licensing of Horses
