Section 11 in The Gujarat Public Conveyances Act, 1920
11. Drivers to be licensed.
(1)No person shall act as driver of a public conveyance without a licence granted by the Commissioner of Police in this behalf.(2)Such licences shall remain in force for the licensing year unless sooner determined under this Act, and shall be renewable.(3)Such licences shall contain the following and such other particulars and conditions as the Commissioner of Police may prescribe-(a)the full name and address of the licensee;(b)the date on which the licence was granted and the date on which it will expire by efflux of time;(c)the local area for which the licence is granted;(d)the class of public conveyance which the licensee is licensed to drive.
