Section 5 in The Gujarat Public Conveyances Act, 1920
5. Grounds on which licence may be refused or cancelled.
- [(1-A) The Commissioner of Police may refuse to grant licences for any class of vehicles if in his opinion it is undesirable that such vehicles should be used as public conveyances. The Commissioner of Police may on the same ground refuse to renew and may, at any time cancel the licences already granted for such vehicles. On such cancellation the licensee shall be granted out of the fees paid by him for the licence a refund of a sum equal to the amount of fees payable for the unexpired portion of the licence calculated in proportion to the amount paid for the full period of the licence.] [This sub-section was inserted by Bombay 18 of 1948, Section 4.](1)The Commissioner of Police may refuse to grant a licence for a public conveyance if in his opinion the conveyance is insufficiently found or is otherwise unfit for the purpose for which it is intended.(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.(3)When refusing to renew or suspending or cancelling a licence for a public conveyance the Commissioner of Police may erase the inscription made thereon in accordance with this Act.
