Section 8 in The Calcutta Hackney-Carriage Act, 1919
8. Procedure for registration. -
(1)Any person who is desirous of registering a hackney carriage, shall apply to the Registering Officer, stating the class in which he desires that the carriage may be registered, and shall submit the carriage for the inspection of the Registering Officer.(2)The Registering Officer shall satisfy himself that the municipal tax imposed upon such carriage for the current half year has been paid, and decide whether the carriage is fit to be registered in the class applied for, and shall register it in that class or refuse to grant the application.(3)the person in whose name any carriage is registered shall be deemed to be the owner of such carriage for the purposes of this Act.
