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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(2)(l) in Telangana Public Conveyances Act, 1956

(l)when in charge of a public conveyance other than a cart used for the conveyance of goods-
(i)demands prepayment of his hire, or
(ii)refuses without reasonable cause to carry any person desiring to hire the conveyance, or
(iii)refuses or delays to proceed with reasonable expedition, or
(iv)demands for the hire of the conveyance more than the legal fare, or
(v)stands to ply for hire at any place other than a stand or place appointed under this Act or loiters for the purpose of being hired in or upon any public street, road or place;