Section 70 in The Calcutta Hackney-Carriage Act, 1919
70. Rickshaws. -
All the provisions contained in this Act, relating to palanquins, and the hirers, owners and bearers thereof, shall be applicable, mutatis mutandis, and so far as the same may reasonably be applied, to all rickshaws plying for hire in any town or place in which this Act in force, and to the hirers, owners and bearers of such rickshaws :[Provided that the Registering Officer may cancel, or suspend for such period as he thinks fit, the registration of a rickshaw if in his opinion the type of the rickshaw has been so altered as to render it different from that in respect of which registration was made] [Provisos added by W.B. Act 36 of 1948.] :[Provided further that in any area included in Calcutta under clause (b) of section 2, the functions of the Registering Officer shall be performed by an officer appointed by the Commissioners of the Municipality comprising such area and the said officer shall forward to the Deputy Commissioner of Police referred to in sub-section (1) of section 6 all papers relating to registration for record after they have been duly dealt with] [Provisos added by W.B. Act 36 of 1948.].
