The Motor Vehicles Act, 1988
30. Grant
of conductor's licence.
- Any
person who possesses such minimum educational qualification as may be
prescribed by the State Government and is not disqualified under
sub-section (1) of section 31 and who is not for the time being disqualified
for holding or obtaining a conductor's licence may apply to the
licensing authority having jurisdiction in the area in which he ordinarily
resides or carries on business for the issue to him of a conductor's licence.
- Every
application under sub-section (1) shall be in such form and shall contain such
information as may be prescribed.
- Every
application for a conductor's licence shall be accompanied by a
medical certificate in such form as may be prescribed, signed by a
registered medical practitioner and shall also be accompanied by two clear
copies of a recent photograph of the applicant.
- A
conductor's licence issued under this Chapter shall be in such form and
contain such particulars as may be prescribed and shall be effective throughout
the State in which it is issued.
- The fee
for a conductor's licence and for each renewal thereof shall be one-half
of that for a driving licence.
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