Section 26 in The Calcutta Hackney-Carriage Act, 1919
26. Particulars of register and license. -
(1)The following particulars shall be entered in the register, and shall be specified in the license to be given to the owner namely : -(a)the class of the hackney-carriage with which the horse is to be used, and whether it is to be used singly or in a pair;(b)the name and residence of the owner;(c)the number assigned to the horse in the register;(d)the place where it is intended to keep the horse;(e)the date on which the license was granted; and(f)such other particulars as may be prescribed by by-law made under section 71;and a certified copy of such particulars shall be furnished to every person applying for the same on payment of a fee of eight annas.(2)All the provisions of this Act in any way relating to the notification to the Registering Officer of the change of ownership and of residence of the owners of hackney-carriages and of the place where such carriages are kept shall be applicable in like manner to the owners of licensed horses.(3)The person in whose name a horse is for the time being registered shall be deemed to be the owner of such horse for the purposes of this Act.
