Section 30 in The Calcutta Hackney-Carriage Act, 1919
30. Cancellation or suspension of registration of horse and owners license. -
The Registering Officer may cancel, or may suspend for such period as he thinks fit, the registration of any horse and the license granted to the owner under this Act, whenever it shall appear to him that such horse or the harness used therewith is unfit for public use.
