84. Specifying condition etc., in licences and permits
(1)Any written permission or licence granted under this Act or any person, shall specify the period and locality for which, and the conditions and restrictions subject to which, the person to whom the permission or licence is granted shall act, and shall be signed by the Commissioner or City Police, Hyderabad; and such fee shall be charged therefor as may be prescribed by rules made under this Act in this behalf.(2)Suspension, revocation of licence etc:- Any written permission or licence granted under this Act may be suspended or revoked by the Commissioner of City Police, Hyderabad if the person to whom the written permission of licence has been granted infringes or evades compliance with its conditions and restrictions, or is convicted of any offence in any matter which relates to such licence or written permission.(3)When licence is suspended or revoked the person shall be deemed without licence:- When any such licence or written permission is suspended or revoked or when the period for which the same was granted has expired, the person to whom the same was granted shall be deemed to be without a licence or permission, until the order of suspension or revocation is cancelled by the Commissioner of City Police, Hyderabad or until the same is renewed.(4)Production of licence on demand:- Every person to whom any licence or written permission has been granted shall, while the licence or written permission remains in force, at all reasonable times produce the same before a Police Officer when required.
