Section 3 in Telangana Public Conveyances Act, 1956
3. Public conveyances to be licensed.
(1)No person shall keep or let for hire any public conveyance without a licence granted by the Commissioner of Police in this behalf. The Commissioner of Police may, after consulting the Local Body of the City and the Local Government Department, by notification in the Official Gazette, fix a maximum limit for the number of public conveyances of any class, which may be kept or let for hire in the City. He may also, from time to time, by a like notification, cancel or alter such limit.(2)On every public conveyance -(a)the number of the conveyance as entered in the licence granted for the same, and(b)where the conveyance is licensed to carry passengers the number of passengers which it is licensed to carry, shall be clearly inscribed in the prescribed manner.
