Section 5A(1) in The Gujarat Public Conveyances Act, 1920
(1)The Commissioner of Police may by an order notified in the Official Gazette, limit the number of any class of public conveyances for which licence may be granted in any area having regard to the adequacy of public conveyance of the same or any other class operating or likely to operate in the area in the near future or to the safety or convenience of the public in the light of traffic conditions in the area.
