Section 24 in The Haryana Motor Vehicles Rules, 1993
24. Renewal of Conductor's licence.
[Section 30 & 38(2)(e)]. - (1) An application for renewal of a conductor's licence shall be made to the licensing authority in Form HR No. 11 thirty days before the expiry of the licence and shall be accompanied by a cash receipt or treasury challan in token of payment of fee for renewal of the licence.(2)If the licensing authority finds the application for renewal of a conductor's license in order, it may renew the same by making an entry to that effect in the licence and renewal shall be valid for a period of five years from the date of the expiry of the licence :Provided that if the authority renewing the licence is not the authority, which issued the licence, the authority renewing the licence shall intimate the fact of renewal to the authority which issued the licence.
