Section 45 in The Calcutta Hackney-Carriage Act, 1919
45. Endorsement of conviction warning or reprimand, on license. -
Whenever a Magistrate convicts a driver of any offence punishable under this Act, or warns him of his liability to punishment for any such offence, or reprimands him in respect of his conduct as a driver, the Magistrate shall endorse on the drivers license -(a)the nature of the offence for which the driver was convicted, the date of the conviction and the penalty imposed, or(b)the warning or reprimand given,as the case may be, and shall inform the Registering Officer of every such endorsement.
