Section 8(3) in The Gujarat Public Conveyances Act, 1920
(3)Such licences shall contain the following and such other particulars and conditions as the Commissioner of Police may prescribe:(a)the full name and address of the licensee;(b)the date on which the licence was granted and the date on which it will expire by efflux of time;(c)the local area for which the licence is granted;(d)a description of the horse for which the licence is granted and the marks of identification of the same;(e)the class of conveyance to draw which the horse may be used.
