Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PUBLIC CONVEYANCES RULES, 1959 CONTENTS 1 . ( 1 ) These rules may be called the Andhra Pradesh Public conveyances Rules, 1959. 2. In these rules unless there is anything repugnant in the subject or context 3. No public conveyance shall be licensed unless the Commissioner of Police is satisfied 4. . 5. . 6. The harness to be used shall be complete and serviceable 7. . 8. A fee shall be paid to the Commissioner of Police for each licence for a public conveyance at the following rates 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . 23. . ANDHRA PRADESH PUBLIC CONVEYANCES RULES, 1959 ANDHRA PRADESH PUBLIC CONVEYANCES RULES, 1959 1. (1) These rules may be called the Andhra Pradesh Public conveyances Rules, 1959. :- (2) They shall come into force on the date on the date of their publication in the Andhra Pradesh Gazette. 2. In these rules unless there is anything repugnant in the subject or context :- (a) "Act" means the Hyderabad Public Conveyances Act, 1956 (Hyderabad Act XXXIX of 1956) (b) "licensing year" means the year commencing on the first day of April of every year; (c) "Section" means a section of the Act; (d) Words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act. 3. No public conveyance shall be licensed unless the Commissioner of Police is satisfied :- (i) that its springs and axles are in perfect order; (ii) that all its parts are in good order and repaired; (iii) that none of its wheels rattle; (iv) that its roof is water tight; (v) that its doors, if any close properly and its windows and venetian blinds, if any, are in good and serviceable condition; and (vi) that the lining and cushions are in good and sanitary condition. 4. . :- No four wheeled carriage drawn by one or more horses shall be licensed unless it conforms to the following minimum dimensions; (1) Breadth of the carriage inside 36 inches (2) Depth of seat 15 inches (3) Width of well of carriage between cushions 16 inches (4) Height of roof 57 inches 5. . :- No two wheeled carriage drawn by one horse shall be licensed, unless it has (i) sufficient room inside to seat three persons in addition to the driver; (ii) an aperture or glass window at least eight inches square on both sides of the hood; (iii) a space of not less than 39 inches between the seats and the roof; and (iv) a strong and good foot board on either side at a height of one to one and a half feet from the ground level. 6. The harness to be used shall be complete and serviceable :- No chain or rope traces shall be used unless they are covered with leather and no string fastening shall be permitted. 7. . :- (i) Every rickshaw (including a cycle rickshaw) shall be provided with water proof hood and water proof apron and shall be fitted with two back stays. The rear portion of every rickshaw shall be painted white to the satisfaction of the Commissioner of Police. Every rickshaw (including a cycle rickshaw) shall have a seat of not less than 20 inches in width by inside measurement and will be licensed to carry two passengers only; (ii) Every cycle rickshaw shall have a variable gear hub type inserted between the crank wheel and the free wheel of the cycle rickshaw or shall have the mechanism indicated below: (a) The pedal crank should be not less than 6 3/4 inches as measured from the centre of the pedal shaft to the centre of the crank wheel. (b) The crank wheel should have not more than 44 (forty four) teeth. (c) The direct driven free wheel should have not less than 24 (twenty four) teeth. (d) The dimension of the rear wheel to the cycle rickshaw should be not more than 2 inches rim size. (e) The unladen weight of the cycle rickshaw should be not more than 2501b. (f) The two brakes and the bell or the horn should be in prefect working condition. (iii) The owner of every rickshaw is responsible to keep the rickshaw in good working condition. The repairs thereon should be attended to by the owner. (iv) The number plate should be displayed on the rear portion of the body of the rickshaw and the registration disc on the left side of the handle bar. (v) (1) Upon the registration of any public conveyance, the Commissioner shall cause to be painted on some conspicuous part of the conveyance or on a plate to be affixed on some conspicuous part of the conveyance its number in the register and the number of passengers it is licensed to carry. (2) The registration number and the letters shall be exhibited as follows: The registration number and the words and figure" to carry 3" or "to carry 2" etc., as the case may be will be in two horizontal lines, the registration number above and the words and figure "carry 3" etc., below. (3) (i) In the case of conveyances, the numbers shall not be less than 2 1/2 inches high and 1/2 inch thick at any part and the letters shall not be less than 2 inches high and 3 8th inch thick at any part and there shall be a space between any letter and any numeral and between any letter or any numeral and the edge of the plane surface of not less than 1/2 inch and a space between any two letters and between any two numerals of not less than 3 8th inch. (ii) in the case of rickshaw the letters and numerals shall be of dimensions not less than two thirds of those specified in Clause(i) 8. A fee shall be paid to the Commissioner of Police for each licence for a public conveyance at the following rates :- 9. . :- (1) For the renewal of each licence a fee at one half of the rate specified in Rule 8 above shall be charged. (2) Application for the renewal of the licence of a public conveyance shall be made, within 90 days from the date of expiry of the licence, i.e., 31st March, of every year. (3) For the renewal of the licence on an application made within one month from the date of its expiry of the period 90 days a penalty equal to the fee for the renewal of the licence shall be chargeable. (4) For the renewal of the licence on an application made one month after the expiry of the period, specified in sub rule (3) above, a penalty equal to the fee for the grant thereof shall be chargeable. (5) For a renewal of a licence on an application made within a period of one month after the expiry of the period specified in sub rules (3) and (4) above, a penalty of Rs. 5 shall be levied on the licence. (6) A licence of a public conveyance shall not be renewed after a period of six months from the date of expiry of the licence, i.e., 31st March, every year. 10. . :- When an inscription is made under sub section (2) of Section 6 at any time other than the time when the license is granted or renewed, the licensee shall pay a fee of twenty five naye paise towards the cost of such inscription. 11. . :- The Commissioner s allocation fixing the maximum limit for the number of public conveyances of any class, which may be kept or let for hire in the city shall be final. 12. . :- (1) No person shall be granted a licence to act as driver of a public conveyance unless he satisfies the Commissioner of Police (i) that he knows how to drive and he is in all respects a fit person to be employed as a driver; (ii) that he is acquainted with the principal roads and public places in all parts of the city and that he knows the traffic signs and signals. (2) If the Commissioner of Police finds an applicant physically unfit, he may require such applicant to appear before the Police Surgeon or any authorised Medical Officer for physical fitness certificate, who may charge Rs. 3 as fee for this purpose. 13. . :- The fee payable for the grant of a licence to a driver shall be one rupee and seventy two naye paise in respect of the public conveyances specified in clauses (a) to (e) (both inclusive) of Rule 8 . The fee for the grant of driver s licence in respect of public conveyances, except cycle rickshaw or rickshaw, specified in clause (f) of the said rule shall be thirty nine paise. 14. . :- (1) For the renewal of a licence a fee of one third of the rate specified in Rule 13 above shall be charged. (2) Whenever the licence of any person is lost or stolen during the term of the licence, such person to whom the licence relates shall notify its loss to the Commissioner of Police and such person shall be entitled to have a duplicate licence issued on payment of the fees mentioned in Rule 13. (3) Application for the renewal of the driving licence for a public conveyance shall be made within 90 days from the date of expiry of the licence, i.e., 31st March of every year. (4) For the renewal of driving licence on an application made within one month from the date of its expiry of the period of 90 days a penalty equal to the fee for the renewal of the driving licence shall be chargeable. (5) For the renewal of the driving licence on an application made one month after the expiry of the above period specified in sub rule (4) above, a penalty equal to the fee for the grant thereof shall be chargeable. (6) For the renewal of the driving licence on an application made within a period of one month after the expiry of the period specified in Rules (4) and (5) above, a penalty of Rs.3 shall be levied on the driving licence. (7) A driving licence in respect of a public conveyance shall not be renewed after a period of six months from the date of expiry of such licence. 15. . :- Every licence granted under the Act which has been suspended or cancelled shall be returned by the licensee to the Commissioner of Police within a period of 14 days after the suspension or cancellation thereof. 16. . :- The list of the rates of fares to be charged for the hire of public conveyances fixed by the Commissioner of Police under Section 19 of the Act shall be published by affixing copies of the same in some conspicuous part of the office and in such other offices and places in the City, as he may deem necessary. 17. . :- The price of each copy of the list of fares and abstract sold to the public under Section 22 shall be twenty five naye paise. 18. . :- (1) Not more than two persons should be carried in a rickshaw in addition to luggage weighing not more than 20 lb. The weight carried should not be more than 150 lb. when no passenger is carried. A small box or hand bag (not exceeding 24" X 15" X 9") and a bundle of bedding or rugs shall be carried free in all classes of public conveyances. For every other article of luggage a charge not exceeding 12 naya paise may be charged. (2) The licensee shall not carry or permit to be carried in or on the public conveyance luggage in excess of the weights specified in the following table; (1) (2) (3) Class of public conveyance In addition to full licensed complement of passengers Extra allowances for every passengers below licenced number Lb. Srs. Lb. Srs. Four wheeled carriage drawn by two horses 120 60 120 60 Four wheeled carriage drawn by a single horse 80 40 120 60 Two-wheeled carriage drawn by a single horse 80 40 120 60 Bullock cart 40 20 60 30 (3) In case the conveyance is licensed to carry goods only, the licensee shall not carry or permit to be carried in or on the public conveyance, goods in excess of the weights specified in the following table:- (1) (2) (3) Class of In addition to full licensed complement of Extra allowances for every passengers below public conveyance passengers licenced number Lb. Srs. Lb. Srs. Four wheeled carriage drawn by two horses 120 60 120 60 Four wheeled carriage drawn by a single horse 80 40 120 60 Two-wheeled carriage drawn by a single horse 80 40 120 60 Bullock cart 40 20 60 30 19. . :- A licensed driver of a public conveyance leaving the city shall deposit his badge in the office of the Commissioner of Police, where it shall be kept and given back to him on return. 20. . :- The dress of every driver of a public conveyance should be clean. This condition shall be added to the particulars which a driver s licence shall contain under sub section (3) of Section 11. 21. . :- No public conveyance shall be driven at any time between half an hour after sun set and one hour before sun rise unless it carries two lighted lamps in front (one on either side of the carriage) exhibiting a white light in the direction in which conveyance is proceeding or is intended to proceed and fitted with red discs or glass windows in the rear so that a red light is visible from behind: Provided that a cycle rickshaw shall carry one lighted lamp in front and two red reflectors in the rear on either side. 22. . :- Whoever contravenes any provision of these rules shall be punishable with fine which may extend to thirty rupees. 23. . :- The Rickshaw Rules of 1357 fasli are hereby repealed without prejudice to the previous operation of those rules.