Section 21(1) in Telangana Public Conveyances Act, 1956
(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.
