Section 24 in Telangana Public Conveyances Act, 1956
24. Failure to cause public conveyance to ply when so required by the police.
- Any licensee of public conveyance who, without sufficient reason, fails to cause such conveyance to ply for hire when required to do so by a Police Officer and any driver of a public conveyance who, without sufficient reason, fails duly to pursue his occupation when required to do so by Police Officer, shall be punishable with fine which may extend to fifty rupees.
