Section 7 in Telangana Public Conveyances Act, 1956
7. Fees for public conveyance licence.
(1)For the grant of licence for a public conveyance a fee shall be charged at such rate as may be prescribed.(2)For the renewal of such licence a fee at one-half of the rate chargeable under the foregoing sub-section shall be charged.(3)Nothing contained in sub-sections (1) and (2) shall be deemed to exempt the holder of a licence for a public conveyance from the payment of any tax leviable in respect of the conveyance under any law for the time being in force.(4)Notwithstanding anything contained in sub-sections (1) and (2), no licence for a public conveyance shall be granted or renewed for any period unless the Commissioner of Police is satisfied that the vehicle tax payable in respect thereof to the local body constituted under the [Hyderabad] [Changed as the Greater Hyderabad Municipal Corporation Act, 1955 (Act II of 1956).] Municipal Corporations Act, 1955 (II of 1956), for the same period has already been paid.Licensing of Animals
