Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Telangana - Subsection Section 34(2) in Telangana Public Conveyances Act, 1956 (2)If the licensee after being duly summoned fails without reasonable excuse to appear or to produce the driver, he shall be punishable with fine not exceeding fifty rupees.
