Section 10 in The Gujarat Public Conveyances Act, 1920
10. Grounds on which licence for horse may be refused or cancelled and examination by a veterinary practitioner.
(1)The Commissioner of Police may refuse to grant to renew and may at any time suspend a licence for a horse if in his opinion such horse is in any way unfit for use in a public conveyance.(2)In case of such refusal or suspension the owner of the horse or licensee, as the case may be may require that such horse be examined by a veterinary practitioner of the Government or of a local authority and if in the opinion of such practitioner the horse is fit for use in a public conveyance the Commissioner of Police shall grant or renew the licence or cancel the order of suspension.Licensing of Drivers
