Section 27 in The Gujarat Public Conveyances Act, 1920
27. Failure to return licence or to notify address.
- Any licensee-(a)who shall fail to return a licence which has been suspended or cancelled to the Commissioner of Police within twenty-four hours after the suspension or cancellation thereof, or(b)who after changing his residence, shall fail to give notice thereof in writing signed by himself to the Commissioner of Police within one week after such change has taken place, or(bb)[ who, before leaving the [Greater Bombay] [Clause (bb) was inserted by Bombay 7 of 1928, Section 9.] for a period exceeding fifteen days shall fail to give notice thereof in writing signed by himself to the Commissioner of Police, or](c)who shall contravene any condition of his licence, shall be punishable with fine which may extend to twenty rupees.
