Section 32(2) in The Calcutta Hackney-Carriage Act, 1919
(2)No person shall be so licensed unless the Registering Officer, after due inquiry, is satisfied -(a)that he is competent to drive a hackney-carriage, and has a sufficient knowledge of localities in Calcutta;(b)that he is of sober habits, and has not been convicted of any offence which, in the opinion of the Registering Officer, is of such a nature as to render him unfit to hold a drivers license; and(c)that he is not less than eighteen years of age.
