Section 2 in Telangana Public Conveyances Act, 1956
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(a)"animal" means any animal used for drawing a public conveyance;(b)"city" means the cities of Hyderabad and Secunderabad ;(c)"Commissioner of Police" means the Commissioner of Police for the City and includes any person authorised by him to exercise or perform any power or duty imposed or conferred on the Commissioner of Police by this Act;(d)"driver" includes a conductor, attendant or other person in charge of a public conveyance;(e)"licensee" means the holder of a licence granted under this Act for a public conveyance, driver or animal;(f)"licensing year" means the year commencing on such date as may be prescribed;(g)"prescribed" means prescribed by rules made under this Act;(h)"public conveyance" means any wheeled vehicle, drawn or propelled on the roads and used for the purpose of plying for hire, for the conveyance of persons or goods but does not include a motor vehicle as defined; in the Motor Vehicles Act, 1939, or a vehicle running on fixed rails.Licensing of Public Conveyances
