4. [ Charge for and duration of license. [Substituted for the Punjab for the old section by the Stage-Carriages (Punjab Amendment) Act, 1924 (Punjab Act No. 3 of 1924), section 2.]
(1)The [State] Government may make rules prescribing the fee to be paid for every such license and the period for which the license shall be issued; provided that the amount to be paid for a period of twelve months or less shall not exceed ten rupees and the rate of the fee shall not exceed one rupee for every month of the period of the license; provided further that a fraction of a month shall be deemed to be a full month for the purpose of calculating the amount of the fee.(2)When a licensed stage-carriage is transferred to a new proprietor within the period of the license, the name of such new proprietor shall, on application to that effect, be substituted in the license for the name of the former proprietor without any further payment for the remaining period of that license; and every person who appears by the license to be the proprietor shall be deemed to be such proprietor for all the purposes of this Act.]
