Section 26(1) in The Calcutta Hackney-Carriage Act, 1919
(1)The following particulars shall be entered in the register, and shall be specified in the license to be given to the owner namely : -(a)the class of the hackney-carriage with which the horse is to be used, and whether it is to be used singly or in a pair;(b)the name and residence of the owner;(c)the number assigned to the horse in the register;(d)the place where it is intended to keep the horse;(e)the date on which the license was granted; and(f)such other particulars as may be prescribed by by-law made under section 71;and a certified copy of such particulars shall be furnished to every person applying for the same on payment of a fee of eight annas.
