Section 14 in Telangana Public Conveyances Act, 1956
14. Fees for driver's licence.
(1)For the grant of a licence to a driver a fee shall be charged at such rate as may be prescribed.[Provided that no fee shall be charged for the grant of a licence to a driver of a rickshaw or a cycle rickshaw.] [Added by Act No.13 of 1970.](2)For the renewal of licence a fee at one-third of the rate chargeable under sub-section (1) shall be charged.Provisions Relating To Licences.
