Section 67 in The Calcutta Hackney-Carriage Act, 1919
67. License for bearers of palanquins. -
(1)No person shall act as the bearer of a palanquin registered under this Act unless such person has obtained a license from the Registering Officer in the manner prescribed by Chapter V for drivers of hackney-carriages.(2)All the provisions of this Act in any way relating to the taking out, granting, renewing, producing or using the licenses, or to the issuing, granting, wearing, using or taking possession of tickets granted to drivers of hackney-carriages, shall be applicable in like manner to the bearers of palanquins.(3)For every license to act as a palanquin-bearer granted under this Act, there shall be paid a fee of four annas; and for every renewal thereof there shall be paid a fee of two annas.
