Section 33 in The Calcutta Hackney-Carriage Act, 1919
33. Particulars and duration of license. -
(1)Every license granted under section 32, sub-section (1), shall contain -(a)the number of the license;(b)the name, fathers name, place of abode and age of the person to whom such license is granted;(c)the date on which the license was granted; and(d)a summary of the more important statutory provisions and bylaws affecting drivers of hackney-carriages;and shall bear the signature of the Registering Officer.(2)Every license granted under section 32, sub-section (1), shall, if not cancelled or suspended, continue in force for one year from the first day of the month in which it is granted, and shall thereafter be renewed, provided that the Registering Officer is satisfied that the driver continues to fulfil the conditions prescribed by clauses (a) and (b) of sub-section (2) of that section.(3)For every such license and for every renewal thereof there shall be paid a fee of two rupees.
