Section 63(1) in The Calcutta Hackney-Carriage Act, 1919
(1)The following particulars shall be entered in the register and shall be specified in the license to be given to the owner, namely : -(a)the number of the palanquin;(b)the name and residence of the owner, and the place where the palanquin is to be kept;(c)the number of persons the palanquin is licensed to carry;(d)the date on which the license was granted;(e)such other particulars as may be prescribed by by-law made under section 71.
