Section 21 in Telangana Public Conveyances Act, 1956
21. Driver to have his licence as driver and list of fares.
(1)Every driver of a public conveyance shall have with him, when pursuing his occupation as driver, the licence granted to him under section 11 of this Act and a legible list in Telugu and Hindi (the Hindi version being in both the Arabic and Devanagri scripts) bearing the name in full of the licensee of the conveyance and showing the rates of fares fixed for the time being for the hire of the conveyance, with an abstract (in the same languages and scripts) of the law relating to public conveyances.(2)Every such driver shall, on demand by a Police Officer, produce for inspection such licence and list.(3)Every such driver shall on demand produce such list for the information of any hirer of, or passenger travelling in, the conveyance.
