Section 4(2) in The Gujarat Public Conveyances Act, 1920
(2)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)the number and class of the conveyance;(e)the number of horses or other animals (if any) by which it is to be drawn;(f)the number of passengers (in any) which it may carry.
