Section 33(1) in The Calcutta Hackney-Carriage Act, 1919
(1)Every license granted under section 32, sub-section (1), shall contain -(a)the number of the license;(b)the name, fathers name, place of abode and age of the person to whom such license is granted;(c)the date on which the license was granted; and(d)a summary of the more important statutory provisions and bylaws affecting drivers of hackney-carriages;and shall bear the signature of the Registering Officer.
