LexThe Telangana Public Conveyances Act, 1956.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA PUBLIC CONVEYANCES ACT, 1956.
(ACT NO. XXXIX OF 1956.)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
LICENSING OF PUBLIC CONVEYANCES.
3. Public conveyances to be licensed.
4. License for public conveyances.
5. Grounds on which licence may be refused or
cancelled.
6. Number, etc., to be inscribed on conveyance.
7. Fees for public conveyance licence.
LICENSING OF ANIMALS.
8. Licensing of animals.
9. Branding of animals.
10. Grounds on which licence for an animal may be
refused or cancelled and examination by a
veterinary practitioner.
LICENSING OF DRIVERS.
11. Drivers to be licensed.
12. Grounds on which driver’s licence may be refused
or cancelled.
13. Driver’s badges.
14. Fees for driver’s licence.
2 [Act No. XXXIX of 1956]
PROVISIONS RELATING TO LICENCES.
15. Licences when suspended or cancelled to be
returned.
16. Change of address of licensees to be reported.
17. Absence of licensee.
18. Public conveyance or animal to be produced for
inspection when required.
FARES AND STANDS.
19. Rates of fares.
20. Stands.
21. Driver to have his licence as driver and list of fares.
22. Book of fares to be issued.
OFFENCES AND PUNISHMENTS
23. Keeping a public conveyance without a licence.
24. Failure to cause public conveyance to ply when so
required by the police.
25. Licensee of public conveyance permitting
unlicensed driver to use the same or permitting the
same to be drawn by unlicensed animal.
26. Failure to produce public conveyance or animal for
inspection.
27. Offences by drivers of public conveyances.
28. Failure to return licence or notify address.
29. Injury to public conveyances.
30. Compensation payable by driver causing damage.
PROCEDURE
31. Arrest by Police.
32. Summary trial of offences.
[Act No. XXXIX of 1956] 3
33. Procedure in case of dispute.
34. Licensee may be required to produce driver.
35. Refusal to pay hire.
MISCELLANEOUS
36. Disposal of property; penalty.
36-A. Power of the Government to give directions.
37. Rules.
38. Extension of Act.
39. Repeal.
THE TELANGANA PUBLIC CONVEYANCES ACT, 1956.1
ACT No. XXXIX OF 1956.
1. (1) This Act may be called 2the Telangana Public
Conveyances Act, 1956.
(2) It extends, subject to the provisions of section 38, to
the cities of Hyderabad and Secunderabad and shall come
into force in the said cities from such date as Government
may by notification in the Official Gazette appoint.
2. In this Act , unless there is anything repugnant in the
subject or context-
(a) “animal” means any animal used for drawing a
public conveyance;
(b) “city” means the cities of Hyderabad and
Secunderabad ;
(c) “Commissioner of Police” means the Commissioner
of Police for the City and includes any person authorised by
him to exercise or perform any power or duty imposed or
conferred on the Commissioner of Police by this Act;
(d) “driver” includes a conductor, attendant or other
person in charge of a public conveyance;
1. The Andhra Pradesh (Telangana Area) Public Conveyances Act, 1956
received the assent of the President on the 21st September, 1956. The
said Act in force in the combined State, as on 02.06.2014, has been
adapted to the State of Telangana, under section 101 of the Andhra
Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the
Telangana Adaptation of Laws (No. 2) Order, 2016, issued in
G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Short title, extent
and
commencement.
Definitions.
2 [Act No. XXXIX of 1956]
(e) “licensee” means the holder of a licence granted
under this Act for a public conveyance, driver or animal;
(f) “licensing year ” means the year commencing on
such date as may be prescribed;
(g) “prescribed” means prescribed by rules made
under this Act;
(h) “public conveyance ” means any wheeled vehicle,
drawn or propelled on the roads and used for the purpose
of plying for hire, for the conveyance of persons or goods
but does not include a motor vehicle as defined; in the
Motor Vehicles Act, 1939, or a vehicle running on fixed rails.
LICENSING OF PUBLIC CONVEYANCES.
3. (1) No person shall keep or let for hire any public
conveyance without a licence granted by the Commissioner
of Police in this behalf. The Commissioner of Police may,
after consulting the Local Body of the City and the Local
Government Department, by notif ication in the Official
Gazette, fix a maximum limit for the number of public
conveyances of any class, which may be kept or let for hire
in the City. He may also, from time to time, by a like
notification, cancel or alter such limit.
(2) On every public conveyance-
(a) the number of the conveyance as e ntered in the
licence granted for the same, and
(b) where the conveyance is licensed to carry
passengers the number of passengers which it is licensed
to carry, shall be clearly inscribed in the prescribed manner.
Public
conveyances to
be licensed.
[Act No. XXXIX of 1956] 3
4. (1) A licence granted under section 3 shall, unless
sooner terminated under the provisions of this Act, remain in
force for the licensing year and shall be renewable.
(2) Every such licence shall contain the following
particulars:-
(a) the full name and address of the licensee;
(b) the date on which the licence was granted and
the date on which it will expire by effiux of time;
(c) the local area for which the licence was granted;
(d) the number and class of conveyance;
(e) the number of animals by which it is to be drawn
or if it is to be drawn, pushed or propelled by men the
number of men to be so employed;
(f) whether it is licensed to carry passengers or goods
or both;
(g) the number of passengers and the description
and weight of goods which it is licensed to carry; and
(h) such other particulars as may be prescribed.
(3) Such licence shall not be transferre d by the
licensee to any other person without the sanction of the
Commissioner of Police to be endorsed on the licence and if
transferred without such sanction and endorsement shall
thereupon become void.
5. (1) The Commissioner of Police may refuse t o grant a
licence for a public conveyance if in his opinion the
conveyance is, owing to defective construction , inadequate
Licence for public
conveyances.
Grounds on which
licence may be
refused or
cancelled.
4 [Act No. XXXIX of 1956]
equipment or otherwise, unfi t for the purpose for which it is
intended.
(2) The Commissioner of Police may refuse to renew,
and may at any time suspend or cancel a licence for a
public conveyance if-
(i) the conveyance has in his opinion become unfit for
the purpose for which it is intended, or
(ii) the licensee has committed any breach of any
provision of this Act or of a rule made thereunder or of a
condition of the licence.
(3) When the Commissioner of Police refuses to renew
or suspends or cancels a licence for a public conveyance,
he shall erase the inscription made thereon under sub -
section (2) of section 3.
6. (1) When granting or renewing a licence for a public
conveyance, and at other times when necessary , the
Commissioner of Police shall cause the particulars required
by clauses (a) and (b) of sub -section (2) of section 3 to be
painted or otherwise clearly inscribed upon the conveyance.
(2) No fee shall be charged for any inscription made
under the foregoing sub -section when it is made at the time
when the licence is granted or at the annual renewal of the
licence, but when such inscription is made at any other time,
the licens ee shall pay such sum towards the cost of such
inscription as may be prescribed.
7. (1) For the grant of licence for a public conveyance a
fee shall be charged at such rate as may be prescribed.
Number, etc., to
be inscribed on
conveyance.
Fees for public
conveyance
licence.
[Act No. XXXIX of 1956] 5
(2) For the renewal of su ch licence a fee at one -half of
the rate chargeable under the foregoing sub-section shall be
charged.
(3) Nothing contained in sub-sections (1) and (2) shall
be deemed to exempt the holder of a licence for a public
conveyance from the payment of any tax leviable in respect
of the conveyance under any law for the time being in force.
(4) Notwithstanding anything contained in sub -sections
(1) and (2), no licence for a public conveyance shall be
granted or renewed for any period unless the Commissioner
of Police is satisfied that the vehicle tax payable in respect
thereof to the local body constituted under the 3Hyderabad
Municipal Corporations Act, 1955 (II of 1956), for the same
period has already been paid.
LICENSING OF ANIMALS.
8. (1) No animal shall be used for drawing a public
conveyance except under a licence granted by the
Commissioner of Police, in respect of such animal.
(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 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;
3. Changed as the Greater Hyderabad Municipal Corporati on Act, 1955
(Act II of 1956).
Licensing of
animals.
6 [Act No. XXXIX of 1956]
(c) the local area for which the licence was granted;
(d) the description of the animal for which the licence
is granted and its marks of identification;
(e) the class of conveyance for drawing wh ich the
animal may be used; and
(f) such other particulass as may be prescribed.
(4) Such licence shall not be transferred by the
licensee t o any person without the sanctio n of the
Commissioner of Police to be endorsed on the licence, and
if transferred withou t such sanction and endorsement, shall
thereupon become void.
(5) Such licence shall, if so directed by the
Commissioner of Police, be carried in the public
conveyance for drawing which the animal is being used and
shall be produced for inspection whenever required by any
Police Officer.
9. When granting a li cence for an animal the
Commissioner of Police may, if he thinks fit, brand the
animal on the hoof or in any other appropriate place in such
a manner as to make the animal easily identified.
10. (1) The Commissioner of Police may ref use to grant or
renew and may at any time suspend a licence for an animal
if in his opinion such animal is in any way unfit for use in a
public conveyance.
(2) In case of such refusal or suspension the owner of
the animal or licensee, as the case may be, may require that
such animal be examined by a veterinary practitioner of the
Government or of a local authority and if, in the opinion of
such practitione r, the animal is fit for use in a public
Branding of
animals.
Grounds on which
licence for an
animal may be
refused or
cancelled and
examination by a
veterinary
practitioner.
[Act No. XXXIX of 1956] 7
conveyance, the Commissioner of Police shall grant or
renew the licence or cancel the order of suspension.
LICENSING OF DRIVERS.
11. (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 whill 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.
12. (1) The Commissioner of Police may refuse to grant a
licence to a driver if, in his opinion, such driver is
incompetent or careless or is unfit on account of youth,
infirmity, bad character or any other reason to pursue the
occupation of driver of a public conveyance. No licence
shall be granted or renewed to any person to act as d river
of:-
(a) a rickshaw, if his age is less than eighteen years
or more than forty years,
Drivers to be
licensed.
Grounds on which
driver’s licence
may be refused or
cancelled.
8 [Act No. XXXIX of 1956]
(b) any other public conveyance, if his age is less
than eighteen years or more than sixty years.
(2) The Commissioner of Police may refuse to renew
and may at any time suspend or cancel a driver ’s licence on
any ground mentioned in sub -section (1) or if the, holder
has committed a breach of any provision of this Act or of a
rule made thereunder or of a condition of the licence.
13. (1) When granting a licence to a driver, the
Commissioner of Police shall provide him with a metal
badge bearing the number of the licence,
(2) Every driver who h as received such badge shall
wear, the same on a conspicuous part of his dress at all
times when pursuing his occupation as driver.
(3) No driver who has received such badge shall permit
any other person to wear the same and any person other
than the driver to whom a badge has been given by the
Commissioner of Police, who shall wear such badge, sha ll
be presumed, until the contrary is proved, to wear it with
such driver’s permission.
14. (1)For the grant of a licence to a driver a fee shall be
charged at such rate as may be prescribed.
4[Provided that no fee shall be charged for the grant of
a licence to a driver of a rickshaw or a cycle rickshaw.]
(2) For the renewal of licen ce a fee at one -third of the
rate chargeable under sub-section (1) shall be charged.
4. Added by Act No.13 of 1970.
Fees for driver’s
licence.
Drivers Badges.
[Act No. XXXIX of 1956] 9
PROVISIONS RELATING TO LICENCES.
15. Every licence which has been suspended or cance lled
shall be returned by the licensee to the Commis sioner of
Police within such time as may be prescribed after the
suspension or cancellation thereof.
16. Whenever a licensee shall change his residence, he
shall within one week thereafter give notice thereof be
reported in writing signed by himself to the Commissioner of
Police.
17. (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.
(2) Such notice shall state the name and address of the
person who will be in charge of the public conveyance
during the licensee’s absence and shall be accompanied by
a statement in writing signed by such person that he
accepts charge of the conveyance.
(3) The person who accepts charge of a public
conveyance during the absence of the licensee shall, during
such period, be deemed fo r all the purposes of this Act to
be the licensee.
18. Every licensee of a public conveyance or animal shall
produce such conveyance or animal for inspection
whenever the Commissioner of Police shall require him to
do so.
Licences when
suspended or
cancelled to be
returned.
Change of
address of
licensees to be
reported.
Absence of
licensee.
Public
conveyance or
animal to be
produced for
inspection when
required.
10 [Act No. XXXIX of 1956]
FARES AND STANDS.
19. The Commissioner of Police shall, subject to previous
publication and with the pre vious sanction of the
Government, fix the rates of fares to be charged for the hire
of public conveyances.
20. The Commissioner of Police shall, in consultation with
the Municipal Commissioner for the city, appoint stands or
places at which alone public conveyances may stand to ply
for hire.
21. (1) Every driver of a public conveyance shall have with
him, when pursuing his occupation as driver, the licence
granted to him under section 11 of this Act and a legible list
in Telugu and Hindi (the Hindi version being in both the
Arabic and Devanagri scripts) bearing the name in full of the
licensee of the conveyance and showing the rates of fares
fixed for the time being for the hire of the conveyance, with
an abstract (in the same languages and scripts) of the law
relating to public conveyances.
(2) Every such driver shall, on demand by a Police
Officer, produce for inspection such licence and list.
(3) Every such driver shall on demand produce such
list for the informaiion of any hirer of, or passenger travelling
in, the conveyance.
22. 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.
Rates of fares.
Stands.
Driver to have his
licence as driver
and list of fares.
Book of fares to
be issued.
[Act No. XXXIX of 1956] 11
OFFENCES AND PUNISHMENTS
23. Any person who-
(a) keeps or lets for hire any public conveyance without
a licence granted by the Commissioner of Police in this
behalf and for the time being in force, or
(b) who keeps or lets for hire any public conveyance
on which the number and other particulars required by
section 3 are not clearly inscribed in the prescribed manner,
shall be punishable with fine which may extend to one
hundred rupees.
24. Any licensee of public conveyance who, without
sufficient reason, fails to caus e such conveyance to ply for
hire when required to do so by a Police Officer and any
driver of a public conveyance who, without sufficient reason,
fails duly to pursue his occupation when required to do so
by Police O fficer, shall be punishable with fine which may
extend to fifty rupees.
25. Any licensee of a public conveyance who , when the
same i s used for the purpose of a publi c convey ance
permits any person to act as driver thereof other than a
driver duly licensed under this Act, or who , when such
conveyance is used for the purpose aforesaid to be drawn
by an animal other than an animal for which a licence is in
force under this Act, shall be punishable with fine which may
extend to fifty rupees.
26. Whoever being the the licensee of a public conveyance
or animal fails to produce such conveyance or animal for
inspection when required to do so by the Commissioner of
Police shall be punishable with fine which may extend to
twenty rupees.
Keeping a public
conveyance
without a licence.
Failure to cause
public
conveyance to ply
when so required
by the police.
Licensee of public
conveyance
permitting
unlicensed driver
to use the same
or permitting the
same to be drawn
by unlicensed
animal.
Failure to produce
public
conveyance or
animal for
inspection.
12 [Act No. XXXIX of 1956]
27. (1) Whoever acts as driver of a public conveyance
without a driver ’s licence granted by the Commissioner of
Police in this behal f and for the time being in force or
without a badge , if he has received a badge from th e
Commissioner of Police, or, when acting as such driver ,
shall fail to wear such badge so received on an assigned or
conspicuous part of his dress; and
(2) whoever being the driver of a public conveyance,-
(a) permits any other person to use his licence or
badge;
(b) permits more passengers to be carried in a public
conveyance than it is licensed to carry;
(c) conceals or permits to be concealed from publ ic
view the inscription made on a public conveyance in
accordance with this Act, or prevents or attempts to prevent
any person from taking a note of such inscription;
(d) permits any person to be carried without the
express consent of the hirer in a public conveyance the
whole of which has been hired by any person;
(e) fails to produce, on demand by a Police Officer,
the licence, if any, granted to him under section 11 or a list
of the legal rates of fares, as required by this Act;
(f) fails to produce, on demand by a hirer of, or
passanger travell ing in, a public conveyance a list of the
legal rates of fares for such conveyance as required by this
Act;
(g) refuses or neglects to give way, if he conveniently
can, to any private conveyance, or obstructs or hinders the
driver of any other public conveyance in taking up or setting
Offences by
drivers of public
conveyances.
[Act No. XXXIX of 1956] 13
down any person into or from such other public
conveyance;
(h) be intoxicated at any time while pursuing his
occupation as driver;
(i) makes use of insulting or abusive language or
gesture;
(j) refuses to obey the reasonable orders of any
person hiring a public conveyance;
(k) when acting as driver, permits the inside of pub lic
conveyance of which he is in charge to be dirty; or
(l) when in charge of a public conveyance other than
a cart used for the conveyance of goods-
(i) demands prepayment of his hire, or
(ii) refuses without reasonab le cause to carry any
person desiring to hire the conveyance, or
(iii) refuses or delays to proceed with reasonable
expedition, or
(iv) demands for the hire of the conveyance more
than the legal fare, or
(v) stands to ply for hire at any place other than a
stand or place appointed under this Act or loiters for the
purpose of being hired in or upon any public street, road or
place;
shall be punishabl e with fine which may extend to twenty
five rupees.
14 [Act No. XXXIX of 1956]
28. 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.
29. Any person using a public conveyance who wilfully or
negligently injures the same shall be punishable with fine
which may extend to twenty rupees, and shall also pay the
owner of such conveyance such compensation as the
Magistrate may direct, and such compensation shall be
leviable as a fine.
30. The driver of any public conveyance who by
negligence or misconduct causes any hurt or damage shall,
in addition to any punishment to which he may be liable by
law pay the complainant such reasonable compensation as
the Magistrate may direct, and such compensation shall be
leviable as a fine.
Failure to return
licence or notify
address.
Injury to public
conveyances.
Compensation
payable by driver
causing damage.
[Act No. XXXIX of 1956] 15
PROCEDURE
31. Any police officer m ay arrest without warrant any
person who has committed an offence under this Act, and
may seize and detain any conveyance or animal in relation
to which such offence is committed.
32. All offences under this Act shall be tried summarily by a
Magistrate of the first class unless otherwise provided for by
the notification under section 38 of this Act.
33. (1) In case of any dispute between the hirer and driver
of a public conveyance, either party may require the other to
proceed forthwith to the Court where the dispute shall be
determined in a summary ma nner by the Magistrate then
sitting.
(2) If no Magistrate is then sitting, either party may
require the other to proceed to the officer -in-charge of the
nearest police station who shall, if necessary, arrange for
the hearing of the case at the next sitting of the Court.
(3) On failure of either party to appear before the
Magistrate in pursu ance of a requisition under sub -section
(1) or sub -section (2), or to attend the Court at any
subsequent sitting to which the case may be adjourned, the
Magistrate may decide the case ex -parte and his decision
shall be binding on both parties.
(4) Provided that, if the hirer is about to leave the city, a
police officer to whom reference has been made under
sub-section (2) may, after hearing both the parties, require
the hirer to deposit such sum, if any, as appears to be due
by him, and, if any compensa tion appears to be due under
section 29, an additional sum of ten rupees and if the hirer
makes such deposit he shall not be required to attend the
Magistrate’s Court. The police officer shall report the dispute
Arrest by Police.
Summary trial of
offences.
Procedure in case
of dispute.
16 [Act No. XXXIX of 1956]
to the Magistrate and the Magistrate may award the driver
such sum, if any, not being in excess of the amount
deposited by the hirer, as he considers just and if any
offence appears to have been committed, shall inquire into
the same according to law. In either case where any surplus
remains of t he deposit made by the hirer, the Magistrate
shall give notice thereof to the hirer and return it to him on
demand.
(5) When the Magistrate is satisfied that one party had
no reasonable ground for requiring the other party to
proceed to his Court or to the nearest police officer, he may
direct the former party to pay to the latter such
compensation not exceeding fifty rupees as he thinks fit,
and such compensation shall be leviable as fine.
34. (1) When a complaint is made before a Magistrate
against a driver under this Act, the Magistrate may, if the
driver fails to appear, summon the licensee of such
conveyance to appear and produce the driver.
(2) If the licensee after being duly summoned fails
without reasonable excuse to appear or to produce the
driver, he shall be punishable with fine not exceeding fifty
rupees.
35. If any person who has hired a public conveyance
refuses to pay the legal fare thereof, the Magistrate may
order payment of such fare and also of reasonable
compensation which shall be leviable as fine.
MISCELLANEOUS
36. (1) All property left in any public conveyance shall be
forthwith deposited by the licensee or the driver of such
conveyance at the nearest police station.
Licensee may be
required to
produce driver.
Refusal to pay
hire.
Disposal of
property.
Penalty.
[Act No. XXXIX of 1956] 17
(2) The Commissioner of Police shall cause such
property to be returned to such person as shall prove to the
satisfaction of the station house officer or his superior that
he is entitled to the same, on payment by such person of all
expenses reasonably incurred and of such compensation to
the driver of the public conveyance as the Commissioner of
the Police may consider just.
(3) Any licensee or driver failing to deposit any property
as required by sub -section (1) shall be punishable with fine
which may extend to fifty rupees.
5[36A. For the purposes of this Act, the Government may,
from time to time, give to the Commissioner of Police, and
any person performing the functions assigned to the
Commissioner of Police, such general or special directions
as they may think fit; and the Commissioner of Police o r
such person shall, in the exercise of powers and the
performance of the functions under this Act, c omply with
any such directions.]
37. (1) Government may, by notification in the Official
Gazette and subject to the condition of previous publication,
make rules for thc purpose of giving effect to the provisions
of this Act.
(2) In particular and without prejudice to the generality
of the foregoing power, such rules may provide for all or any
of the following matters, namely:-
(a) fixing the sum to be paid towards the cost of an
inscription under sub-scction (2) of section 6;
(b) fixing the maximum load in case the conveyance
is licensed to carry goods;
5. Inserted with marginal heading by Act No. 15 of 1974.
Power of the
Government to
give directions.
Rules.
Penalty.
18 [Act No. XXXIX of 1956]
(c) generally for the regulation of public conveyance;
(d) any matter which is to be or may be prescribed.
(3) Rules made under this section may provide that a
contravention thereof shall be punishable with fine which
may extend to thirty rupees.
38. (1) The Government may by notification in the Official
Gazette extend this Act or any specified provisions thereof
to any area within the State from a date to be stated in such
notification.
(2) Where this Act or any portion thereof is extended to
any such area, the Government-
(a) shall by notif ication appoint some person to
perform the functions assigned by this Act to the
Commissioner of Police, and
(b) may by notification direct that any particular
Magistrate or classes of Magistrates shall exercise
jurisdiction under this Act, and
(c) may by notification direct that any class of vehicle
shall be exempt from all or any of the provisions of this Act.
(3) Any notification under this section extending the Act
or any portion thereof to any area shall be published at least
thirty days before the date fixed for its coming into effect.
(4) When this Act or any specified provisions thereof
are extended to any area by notification under this section,
the expression city occurring in the foregoing sections of
this Act shall be construed as meani ng the area to which
this Act or any specified provisions thereof are extended by
such notification.
Extension of Act.
[Act No. XXXIX of 1956] 19
(5) When this Act or any portion thereof is extended to
any area-
(a) the power of appointing and abolishing cart
stands shall be exercised subject to the approval of the
Government; and
(b) if section 7 and 6[the Andhra Pradesh (Telangana
Area) District Municipalities Act, 19 56] are both in force in
that area, reference to 7the Hyderabad Municipal
Corporations Act, 1955 (II of 1956) in sub -section (4) of
section 7 shall be construed as a reference to the former
Act.
39. (1) The Public Conveyance Regulation of 1299 Fasli
(The Dasturul Amal Gadi Hai Kiraya), is hereby repealed in
the area to which it applies.
(2) When any provisions of this Act come into force in
any area, the corresponding provisions of 6the Andhra
Pradesh ( Telangana Area) District Municipalities Act, 19 56
and 7the Hyderabad Municipal Corporations Act, 1955 (II of
1956), in force therein shall cease to have effect in that area:
Provided that nothing in sub -section (2) shall affect the
continued operation o f clause (5) of section 586 of the
7Hyderabad Municipal Corporations Act, 1955.
* * *
6. Please see the provisions of Act No.6 of 1965, wherein this Act was
repealed (except Chapter XIV).
7. Changed as the Greater Hyderabad Municipal Corporat ion Act, 1955
(Act II of 1956).
Repeal.
Act XVIII of 1956.
Act XVIII of 1956.
Act II of 1956.