Section 12 in The Calcutta Hackney-Carriage Act, 1919
12. Registration of carriage and owners license may be cancelled or suspended. -
The Registering Officer may cancel or suspend, for such period as he thinks fit, the registration of any carriage and the license granted to the owner under this Act, whenever it appears to him that such carriage is unfit for public use, or the horse used therewith is not licensed for that class of carriage, or the harness used with such horse is unfit for public use.
