Section 38(2) in Telangana Public Conveyances Act, 1956
(2)Where this Act or any portion thereof is extended to any such area, the Government-(a)shall by notification appoint some person to perform the functions assigned by this Act to the Commissioner of Police, and(b)may by notification direct that any particular Magistrate or classes of Magistrates shall exercise jurisdiction under this Act, and(c)may by notification direct that any class of vehicle shall be exempt from all or any of the provisions of this Act.
