Section 17 in Telangana Public Conveyances Act, 1956
17. Absence of licensee.
(1)Whenever the licensee of a public conveyance leaves the city intending to be absent therefrom for a period exceeding fifteen days, he shall, if the public conveyance is intended to be used during his absence for the purpose of plying for hire, give previous notice of his departure in writing under his signature to the Commissioner of Police.(2)Such notice shall state the name and address of the person who will be in charge of the public conveyance during the licensee's absence and shall be accompanied by a statement in writing signed by such person that he accepts charge of the conveyance.(3)The person who accepts charge of a public conveyance during the absence of the licensee shall, during such period, be deemed for all the purposes of this Act to be the licensee.
