Section 22(1) in The Gujarat Public Conveyances Act, 1920
(1)Any person who shall keep or let for hire any public conveyance without a licence granted by the Commissioner of Police in this behalf and for the time being in force shall be punishable:-(i)for the first offence with fine which may extend to fifty rupees:Provided that in the absence of special and adequate reasons to be mentioned in the judgement of the Court such fine shall not be less than fifteen rupees.(ii)for the subsequent offences with fine which may extend to one hundred rupees:Provided that in the absence of special and adequate reasons to be mentioned in the judgement of the Court such fine shall not be less than fifty rupees.
