Section 28 in Telangana Public Conveyances Act, 1956
28. Failure to return licence or notify address.
- Any licensee-(a)who fails to return a licence which has been suspended or cancelled by the Commissioner of Police within such time as may be prescribed after suspension or cancellation thereof, or(b)who after changing his address fails to give notice thereof as required by section 16 of this Act, or(c)who before leaving the city for a period exceeding fifteen days shall fail to give notice as required by section 17 of this Act, or(d)who contravenes any condition of the licence,shall be punishable with fine which may extend to twenty rupees.
