Section 37(2) in Telangana Public Conveyances Act, 1956
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)fixing the sum to be paid towards the cost of an inscription under sub-section (2) of section 6;(b)fixing the maximum load in case the conveyance is licensed to carry goods;(c)generally for the regulation of public conveyance;(d)any matter which is to be or may be prescribed.
