Section 8 in Telangana Public Conveyances Act, 1956
8. Licensing of animals.
(1)No animal shall be used for drawing a public conveyance except under a licence granted by the Commissioner of Police, in respect of such animal.(2)Such licence shall, unless sooner terminated under this Act, remain in force for the licensing year and shall be renewable.(3)Such licence shall contain the following particulars:-(a)the full name and address of the licensee;(b)the date on which the licence was granted and the date on which it will expire by efflux of time;(c)the local area for which the licence was granted;(d)the description of the animal for which the licence is granted and its marks of identification;(e)the class of conveyance for drawing which the animal may be used; and(f)such other particulars as may be prescribed.(4)Such licence shall not be transferred by the licensee to any person without the sanction of the Commissioner of Police to be endorsed on the licence, and if transferred without such sanction and endorsement, shall thereupon become void.(5)Such licence shall, if so directed by the Commissioner of Police, be carried in the public conveyance for drawing which the animal is being used and shall be produced for inspection whenever required by any Police Officer.
