Section 26(1) in The Gujarat Public Conveyances Act, 1920
(1)Whoever shall act as driver of a public conveyance without a driver's licence granted by the Commissioner of Police in this behalf and for the time being in force or [without a badge, if he has received a badge from the Commissioner of Police, or, when acting as such driver, shall fail to wear a badge] [These words were substituted for the words 'without a badge granted to him by the Commissioner of Police or when acting as such driver, shall fail to wear such badge' by Bombay 7 of 1928, Section 8 (a).] so received on a conspicuous part of his dress; and
