Section 27(2) in Telangana Public Conveyances Act, 1956
(2)whoever being the driver of a public conveyance,-(a)permits any other person to use his licence or badge;(b)permits more passengers to be carried in a public conveyance than it is licensed to carry;(c)conceals or permits to be concealed from public view the inscription made on a public conveyance in accordance with this Act, or prevents or attempts to prevent any person from taking a note of such inscription;(d)permits any person to be carried without the express consent of the hirer in a public conveyance the whole of which has been hired by any person;(e)fails to produce, on demand by a Police Officer, the licence, if any, granted to him under section 11 or a list of the legal rates of fares, as required by this Act;(f)fails to produce, on demand by a hirer of, or passenger travelling in, a public conveyance a list of the legal rates of fares for such conveyance as required by this Act;(g)refuses or neglects to give way, if he conveniently can, to any private conveyance, or obstructs or hinders the driver of any other public conveyance in taking up or setting down any person into or from such other public conveyance;(h)be intoxicated at any time while pursuing his occupation as driver;(i)makes use of insulting or abusive language or gesture;(j)refuses to obey the reasonable orders of any person hiring a public conveyance;(k)when acting as driver, permits the inside of public conveyance of which he is in charge to be dirty; or(l)when in charge of a public conveyance other than a cart used for the conveyance of goods-(i)demands prepayment of his hire, or(ii)refuses without reasonable cause to carry any person desiring to hire the conveyance, or(iii)refuses or delays to proceed with reasonable expedition, or(iv)demands for the hire of the conveyance more than the legal fare, or(v)stands to ply for hire at any place other than a stand or place appointed under this Act or loiters for the purpose of being hired in or upon any public street, road or place;shall be punishable with fine which may extend to twenty five rupees.
