Section 27(1) in Telangana Public Conveyances Act, 1956
(1)Whoever acts as driver of a public conveyance without a driver's licence granted by the Commissioner of Police in this behalf and for the time being in force or without a badge, if he has received a badge from the Commissioner of Police, or, when acting as such driver, shall fail to wear such badge so received on an assigned or conspicuous part of his dress; and
