Section 33(4) in Telangana Public Conveyances Act, 1956
(4)Provided that, if the hirer is about to leave the city, a police officer to whom reference has been made under sub-section (2) may, after hearing both the parties, require the hirer to deposit such sum, if any, as appears to be due by him, and, if any compensation appears to be due under section 29, an additional sum of ten rupees and if the hirer makes such deposit he shall not be required to attend the Magistrate's Court. The police officer shall report the dispute to the Magistrate and the Magistrate may award the driver such sum, if any, not being in excess of the amount deposited by the hirer, as he considers just and if any offence appears to have been committed, shall inquire into the same according to law. In either case where any surplus remains of the deposit made by the hirer, the Magistrate shall give notice thereof to the hirer and return it to him on demand.
