Section 24 in The Gujarat Public Conveyances Act, 1920
24. Licensee of public conveyance permitting unlicensed driver to use the same or permitting the same to be drawn by unlicensed horse.
- Any licensee of a public conveyance who shall, when the same is used for the purpose of a public conveyance permit any person to act as driver thereof other than a driver duly licensed under this Act, or who shall, when such conveyance is used for the purpose aforesaid, permit the same to be drawn by horse other than a horse for which a licence is in force under this Act, shall be punishable with fine which may extend to fifty rupees.
