Section 10 in Telangana Public Conveyances Act, 1956
10. Grounds on which licence for an animal may be refused or cancelled and examination by a veterinary practitioner.
(1)The Commissioner of Police may refuse to grant or renew and may at any time suspend a licence for an animal if in his opinion such animal is in any way unfit for use in a public conveyance.(2)In case of such refusal or suspension the owner of the animal or licensee, as the case may be, may require that such animal be examined by a veterinary practitioner of the Government or of a local authority and if, in the opinion of such practitioner, the animal is fit for use in a public conveyance, the Commissioner of Police shall grant or renew the licence or cancel the order of suspension.Licensing of Drivers
