Section 63 in The Calcutta Hackney-Carriage Act, 1919
63. 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 number of the palanquin;(b)the name and residence of the owner, and the place where the palanquin is to be kept;(c)the number of persons the palanquin is licensed to carry;(d)the date on which the license was granted;(e)such other particulars as may be prescribed by by-law made under section 71.(2)All the provisions of this Act in any way relating to the notification to the Registering Officer of the change of ownership or of residence of the owners and drivers of hackney-carriages shall be applicable in like manner to the owners and bearers, respectively, of palanquins.
