Section 11(3) in The Maharashtra Public Conveyance Act, 1920
(3)Such licence 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 class of public conveyance which the licensee is licensed to drive.
