Section 5(2) in The Gujarat Public Conveyances Act, 1920
(2)The Commissioner of Police may refuse to renew and may at any time suspend or cancel a licence for a public conveyance on either of the foregoing grounds or if in his opinion-(i)the licencee has committed a breach of any provision of this Act or of a rule made under this Act or of a condition of the licence, or(ii)a conveyance licensed for carrying goods has been used for carrying passengers.
