Section 3(1) in Telangana Public Conveyances Act, 1956
(1)No person shall keep or let for hire any public conveyance without a licence granted by the Commissioner of Police in this behalf. The Commissioner of Police may, after consulting the Local Body of the City and the Local Government Department, by notification in the Official Gazette, fix a maximum limit for the number of public conveyances of any class, which may be kept or let for hire in the City. He may also, from time to time, by a like notification, cancel or alter such limit.
