10. Revocation of license.

Any Magistrate or 1*** Commissioner of Police within the local limits of whose jurisdiction any stage-carriage shall ply, or who has granted the license of anystage-carriage, may cancel the license of such stage-carriage if it shall appear to him that suchstage-carriage or any horse or any harness used with such carriage is unserviceable or unsafe or otherwise unfit for public accommodation or use.