Section 22 in The Gujarat Public Conveyances Act, 1920
22. [ Keeping or letting for hire public conveyance without licence. [Section 22 was substituted for the original by Gujarat 41 of 1963, Section 3.]
(1)Any person who shall keep or let for hire any public conveyance without a licence granted by the Commissioner of Police in this behalf and for the time being in force shall be punishable:-(i)for the first offence with fine which may extend to fifty rupees:Provided that in the absence of special and adequate reasons to be mentioned in the judgement of the Court such fine shall not be less than fifteen rupees.(ii)for the subsequent offences with fine which may extend to one hundred rupees:Provided that in the absence of special and adequate reasons to be mentioned in the judgement of the Court such fine shall not be less than fifty rupees.(2)Any person who shall keep or let for hire any public conveyance on which the number and other particulars required by Section 3 are not clearly inscribed in such manner as the Commissioner of Police directs shall be punishable with fine which may extend to one hundred rupees.(3)If any person commits an offence under sub-section (1) any Court trying such offence may direct that the conveyance in respect of which the Court is satisfied that the offence has been committed shall be forfeited to Government.]
