Section 4 in The Gujarat Public Conveyances Act, 1920
4. Licenses for public conveyances.
(1)Such licences shall remain in force for the licensing year unless sooner determined under the provisions of this Act, and shall be renewable.(2)Such licences shall contain the following and such other particulars and conditions as the Commissioner of Police may prescribe:-(a)the full name and address of the licensee:(b)the date on which the licence was granted and the date on which it will expire by efflux of time;(c)the local area for which the licence is granted;(d)the number and class of the conveyance;(e)the number of horses or other animals (if any) by which it is to be drawn;(f)the number of passengers (in any) which it may carry.(3)Such licences shall not be transferred by the licensee to any other person without the sanction of the Commissioner of Police and if transferred without such sanction shall thereupon become void. Such sanction when granted shall be endorsed on the licence.(4)[ No such licences shall be granted or renewed unless it is shown to the satisfaction of the Commissioner of Police that the applicant has paid the vehicle tax due in respect of the public conveyance to a local authority constituted under any law for the time being in force.] [This sub-section was added by Bombay 86 of 1958, Section 3 (ii).]
