Section 12 in Telangana Public Conveyances Act, 1956
12. Grounds on which driver's licence may be refused or cancelled.
(1)The Commissioner of Police may refuse to grant a licence to a driver if, in his opinion, such driver is incompetent or careless or is unfit on account of youth, infirmity, bad character or any other reason to pursue the occupation of driver of a public conveyance. No licence shall be granted or renewed to any person to act as driver of:-(a)a rickshaw, if his age is less than eighteen years or more than forty years,(b)any other public conveyance, if his age is less than eighteen years or more than sixty years.(2)The Commissioner of Police may refuse to renew and may at any time suspend or cancel a driver's licence on any ground mentioned in sub-section (1) or if the, holder has committed a breach of any provision of this Act or of a rule made thereunder or of a condition of the licence.
