Section 10(2) in Telangana Public Conveyances Act, 1956
(2)In case of such refusal or suspension the owner of the animal or licensee, as the case may be, may require that such animal be examined by a veterinary practitioner of the Government or of a local authority and if, in the opinion of such practitioner, the animal is fit for use in a public conveyance, the Commissioner of Police shall grant or renew the licence or cancel the order of suspension.Licensing of Drivers
