Section 8(3) in Telangana Public Conveyances Act, 1956
(3)Such licence shall contain the following particulars:-(a)the full name and address of the licensee;(b)the date on which the licence was granted and the date on which it will expire by efflux of time;(c)the local area for which the licence was granted;(d)the description of the animal for which the licence is granted and its marks of identification;(e)the class of conveyance for drawing which the animal may be used; and(f)such other particulars as may be prescribed.
