Section 12(1) in The Gujarat Public Conveyances Act, 1920
(1)The Commissioner of Police may refuse to grant a licence to a driver if in his opinion such driver [is not competent and careful or] [These words were inserted by Bombay 2 for 1924, Section 2.] is unfit on account of youth, infirmity, bad character or any other reason to pursue the occupation of driver of a public conveyance.
