Section 12(1) in Telangana Public Conveyances Act, 1956
(1)The Commissioner of Police may refuse to grant a licence to a driver if, in his opinion, such driver is incompetent or careless or is unfit on account of youth, infirmity, bad character or any other reason to pursue the occupation of driver of a public conveyance. No licence shall be granted or renewed to any person to act as driver of:-(a)a rickshaw, if his age is less than eighteen years or more than forty years,(b)any other public conveyance, if his age is less than eighteen years or more than sixty years.
