Section 29 in Telangana Public Conveyances Act, 1956
29. Injury to public conveyances.
- Any person using a public conveyance who willfully or negligently injures the same shall be punishable with fine which may extend to twenty rupees, and shall also pay the owner of such conveyance such compensation as the Magistrate may direct, and such compensation shall be leviable as a fine.
