The Motor Vehicles Act, 1988
29.
Necessity for conductor's licence.
- No person
shall act as a conductor of a stage carriage unless he holds an
effective conductor's licence issued to him authorising him to act as such
conductor; and no person shall employ or permit any person who is not so
licensed to act as a conductor of a stage carriage.
- A State
Government may prescribe the conditions subject to which sub-section
(1) shall not apply to a driver of a stage carriage performing the functions of
a conductor or to a person employed to act as a conductor for a period not
exceeding one month.
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