Section 3 in The Maharashtra Public Conveyance Act, 1920
3. Public conveyances to be licensed.
(1)No person shall keep or let for hire any public conveyance without a licence granted by the Commissioner of Police in this behalf.(2)On every public conveyance-(a)the number of the conveyance as entered in the licence granted for the same, and(b)where the conveyance is licensed to carry passengers, the number of passengers which it licensed to carry,shall be clearly inscribed in such manner as the Commissioner of Police may direct.
