Section 5(2) in Telangana Public Conveyances Act, 1956
(2)The Commissioner of Police may refuse to renew, and may at any time suspend or cancel a licence for a public conveyance if -(i)the conveyance has in his opinion become unfit for the purpose for which it is intended, or(ii)the licensee has committed any breach of any provision of this Act or of a rule made thereunder or of a condition of the licence.
