Section 4 in Telangana Public Conveyances Act, 1956
4. Licence for public conveyances.
(1)A licence granted under section 3 shall, unless sooner terminated under the provisions of this Act, remain in force for the licensing year and shall be renewable.(2)Every such licence shall contain the following particulars: -(a)the full name and address of the licensee;(b)the date on which the licence was granted and the date on which it will expire by effiux of time;(c)the local area for which the licence was granted;(d)the number and class of conveyance;(e)the number of animals by which it is to be drawn or if it is to be drawn, pushed or propelled by men the number of men to be so employed;(f)whether it is licensed to carry passengers or goods or both;(g)the number of passengers and the description and weight of goods which it is licensed to carry; and(h)such other particulars as may be prescribed.(3)Such licence shall not be transferred by the licensee to any other person without the sanction of the Commissioner of Police to be endorsed on the licence and if transferred without such sanction and endorsement shall thereupon become void.
