Section 11 in Telangana Public Conveyances Act, 1956
11. Drivers to be licensed.
(1)No person shall act as driver of a public conveyance without a licence granted by the Commissioner of Police in this behalf.(2)Such licence shall, unless sooner terminated under this Act, remain in force for the licensing year and shall be renewable.(3)Such licence shall contain the following particulars:-(a)the full name, age and address of the licensee;(b)the date on which the licence was granted and the date on which it will expire by efflux of time;(c)the local area for which the licence is granted;(d)the class of public conveyance which the licensee is licensed to drive; and(e)such other pariculars as may be prescribed.
