Section 23 in The Gujarat Public Conveyances Act, 1920
23. Failure to cause public conveyance to ply when so required by the police.
- Any licensee of a public conveyance who shall without sufficient reason fail to cause such conveyance to ply for hire when required to do so by a police officer and any driver of a public conveyance who shall without sufficient reason fail duly to pursue his occupation when required to do so by a police officer, shall be punishable with fine which may extend to fifty rupees.
