Section 5A in The Gujarat Public Conveyances Act, 1920
5A. [ Power of Commissioner to limit number of public conveyances. [Section 5A was inserted by Gujarat 41 of 1963, Section 2.]
(1)The Commissioner of Police may by an order notified in the Official Gazette, limit the number of any class of public conveyances for which licence may be granted in any area having regard to the adequacy of public conveyance of the same or any other class operating or likely to operate in the area in the near future or to the safety or convenience of the public in the light of traffic conditions in the area.(2)Any order made under sub-section (1) may be suspended, cancelled or modified by the State Government.]
