Section 10(2) in The Gujarat Public Conveyances Act, 1920
(2)In case of such refusal or suspension the owner of the horse or licensee, as the case may be may require that such horse be examined by a veterinary practitioner of the Government or of a local authority and if in the opinion of such practitioner the horse is fit for use in a public conveyance the Commissioner of Police shall grant or renew the licence or cancel the order of suspension.Licensing of Drivers
