Section 22 in Telangana Public Conveyances Act, 1956
22. Book of fares to be issued.
- List of fares fixed for public conveyances as for the time being in force, together with an abstract referred to in the preceding section, shall be prepared by the Commissioner of Police and sold to the public at a reasonable price. A copy each of the list and abstract shall be supplied free of charge to each driver of a public conveyance by the Commissioner of Police in the languages and scripts in which they are to be kept under section 21.Offences and Punishments
