Section 8 in Tamil Nadu Hackney Carriage Act, 1911
8. Form of licence.
- The following particulars shall be entered in the register and in the licence to be given to the applicant:-First. - The number in the register of the hackney carriage.Second. - The name and residence of the owner and the place where the carriage is kept.Third. - A description of the carriage.Fourth. - The number of horses or other animals to be employed in drawing such carriage and, if the carriage is drawn [pushed or propelled] [Substituted for the words 'or pushed' by section 2(H) of the Madras Hackney Carriage (Amendment) Act, 1949 (Madras Act XXXIII of 1949).] by men, the number of men to be so employed.Fifth. - The number of passengers such carriage is licensed to carry.[Sixth. - The minimum laden weight of a hand-cart.] [Substituted for the words 'Sixth.-The date of the licence.' by section 4 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).][Seventh. - 'The date of the licence.] [Substituted for the words 'Sixth.-The date of the licence.' by section 4 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).]
