Section 7(4) in Telangana Public Conveyances Act, 1956
(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
