Section 71(1) in The Calcutta Hackney-Carriage Act, 1919
(1)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may make by-laws generally for carrying out the provisions and intentions of this Act; and in particular, and without prejudice to the generality of the foregoing power, they may make by-laws -(a)regulating the examination and qualification of drivers of hackney-carriages and bearers of palanquins and rickshaws, and the conditions under which they may be employed;(b)prescribing the uniforms to be worn by drivers and attendants of hackney-carriages;(c)specifying the description of horses, harness, or other things to be used in hackney-carriages, palanquins and rickshaws, the dimensions and colours of such carriages, palanquins and rickshaws, and prescribing the conditions in which such carriages, palanquins and rickshaws and the horses, harness and other things used therewith, shall be kept;(d)prescribing the mark of identification of horses to be used in any hackney-carriage and the manner in which the mark is to be used;(e)providing for the division of hackney-carriages into classes (if any);(f)prescribing the fees to be paid for the registration of carriages, horses, palanquins and rickshaws, respectively, under this Act, and for alterations to be made in any register kept thereunder;(g)prescribing the fares to be paid for the hire of hackney-carriages, palanquins and rickshaws, respectively;(h)regulating the quantity of luggage to be carried by hackney-carriages;(i)for the inspection of the premises on which any such carriages, palanquins, rickshaws, horses and the other things are kept;(j)for the protection of weak, lame or sickly horses and the prevention of their use in hackney-carriages;(k)for the regulation of the use of horses in hackney-carriages;(l)for the publication of a table of distances;(m)for regulation or preventing the placing of advertisements on or in hackney-carriages, palanquins or rickshaws; and(n)prescribing particulars to be entered in the registers and licenses under this Act.
