Section 13 in The Maharashtra Public Conveyance Act, 1920
13. Driver's badges.
(1)When granting a licence to a driver the Commissioner of Police shall provide him with a metal badge bearing the number of the licence.(2)Every driver who has received such badge shall wear the same on an conspicuous part of his dress at all times when pursuing his occupation as driver.(3)No driver who has received such badge shall permit any other person to wear the same:Provided that any person, other than the driver to whom a badge has been given by the Commissioner of Police, who shall wear such badge shall be presumed, until the contrary is proved, to wear it with such driver's permission.
