Section 15 in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
15. Change of residence.
- The holder of a conductor's licence shall, except in the case of temporary absence not involving a change of residence for a period exceeding three months report any change of his temporary or permanent address as notified on the licence to the licensing authority by whom the licence was issued and to the licensing authority by whom it was last renewed.
