Section 22 in The Maharashtra Public Conveyance Act, 1920
22. Keeping public conveyance without licence.
- [(1) Any person who shall-(a)keep or left for hire any public conveyance without a licence granted by the Commissioner of Police in this behalf and for the time being in force, or(b)[* * *] keep or left 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.] [Section 22 was renumbered as sub-section (1) by Bombay 37 of 1949, Section 2.](2)[ If any person commits an offence under clause (a) of 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] [This sub-section was inserted by Bombay 37 of 1949, Section 2.]].
