Section 47 in The Calcutta Hackney-Carriage Act, 1919
47. Power to Registering Officer to cancel or suspend drivers license. -
(1)If it appears to the Registering Officer that any licensed driver is not a fit person to drive a hackney-carriage, he may cause a notice to be served on such driver, requiring him to appear before the Registering Officer, at such time as may be specified in the notice, for re-examination. Every such notice shall state the reasons for such re-examination.(2)(a)If such driver fails to appear in pursuance of the notice served under sub-section (1), or(b)if, upon his appearance, the Registering Officer finds that he is not a fit person to drive the hackney-carriage, or(c)if the owner of the carriage or of the horse used therewith on being summoned to produce the driver to answer any charge preferred against him under this Act fails to do so,the Registering Officer may cancel the drivers license or may suspend the same for such period as the thinks fit, and may for that purpose require the driver, or any other person in whose possession such license or the ticket thereto belonging may then be, to deliver up the same :Provided that, before passing an order under clause (c), the Registering Officer shall consider any explanation for the failure that may be put forward by the driver or the owner, as the case may be.(3)Every driver or other person who fails to comply with any requisition made upon him under sub-section (2) shall be liable, for every such offence, to a fine not exceeding twenty rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding ten days.
