Section 25 in The Calcutta Hackney-Carriage Act, 1919
25. License for horse. -
(1)The Registering Officer shall, at the time of registration, upon payment of such fee as may be fixed by by-law made under clause (f) of section 71, deliver a license, duly signed by him to the owner of every horse.(2)Such license shall, if not cancelled or suspended, continue in force for one year from the first day of the month in which the horse is registered.
