Section 34 in Telangana Public Conveyances Act, 1956
34. Licensee may be required to produce driver.
(1)When a complaint is made before a Magistrate against a driver under this Act, the Magistrate may, if the driver fails to appear, summon the licensee of such conveyance to appear and produce the driver.(2)If the licensee after being duly summoned fails without reasonable excuse to appear or to produce the driver, he shall be punishable with fine not exceeding fifty rupees.
