Section 33 in Telangana Public Conveyances Act, 1956
33. Procedure in case of dispute.
(1)In case of any dispute between the hirer and driver of a public conveyance, either party may require the other to proceed forthwith to the Court where the dispute shall be determined in a summary manner by the Magistrate then sitting.(2)If no Magistrate is then sitting, either party may require the other to proceed to the officer-in-charge of the nearest police station who shall, if necessary, arrange for the hearing of the case at the next sitting of the Court.(3)On failure of either party to appear before the Magistrate in pursuance of a requisition under sub-section (1) or sub-section (2), or to attend the Court at any subsequent sitting to which the case may be adjourned, the Magistrate may decide the case ex-parte and his decision shall be binding on both parties.(4)Provided that, if the hirer is about to leave the city, a police officer to whom reference has been made under sub-section (2) may, after hearing both the parties, require the hirer to deposit such sum, if any, as appears to be due by him, and, if any compensation appears to be due under section 29, an additional sum of ten rupees and if the hirer makes such deposit he shall not be required to attend the Magistrate's Court. The police officer shall report the dispute to the Magistrate and the Magistrate may award the driver such sum, if any, not being in excess of the amount deposited by the hirer, as he considers just and if any offence appears to have been committed, shall inquire into the same according to law. In either case where any surplus remains of the deposit made by the hirer, the Magistrate shall give notice thereof to the hirer and return it to him on demand.(5)When the Magistrate is satisfied that one party had no reasonable ground for requiring the other party to proceed to his Court or to the nearest police officer, he may direct the former party to pay to the latter such compensation not exceeding fifty rupees as he thinks fit, and such compensation shall be leviable as fine.
