Section 17(1) in Telangana Public Conveyances Act, 1956
(1)Whenever the licensee of a public conveyance leaves the city intending to be absent therefrom for a period exceeding fifteen days, he shall, if the public conveyance is intended to be used during his absence for the purpose of plying for hire, give previous notice of his departure in writing under his signature to the Commissioner of Police.
