Report No. 249

37. Hackney Carriage Act, Act 14 of 1879

Category: Transportation and Infrastructure

Recommendation: Repeal in consultation with relevant State(s)

The Act provided for the regulation and control of hackney-carriages in certain Municipalities and Cantonments. 'Hackney carriage', for the purposes of the Act meant any wheeled vehicle drawn by animals and used for the conveyance of passengers which is kept or offered or plies for hire.

There is no evidence of recent use of this Act. Therefore, the Central Government should write to the concerned State Governments recommending the review of this law with a view to repeal. The Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-5).