Section 29 in The Haryana Motor Vehicles Rules, 1993
29. Conductor's Badge.
[Section 38(2)(h)]. - (1) The Conductor, of a state carriage shall display on his left breast a metal badge in the form specified in the first Schedule to these rules issued by the licensing authority inscribed with the name of the licensing authority by whom the conductor's licence is granted and the word "Conductor" together with the identification number.(2)A conductor shall not hold more than one badge issued by a licensing authority in the State.(3)Re fee for the issue of a Conductor's badge shall be rupees five and if the badge is lost or destroyed, a duplicate badge shall be issued by the licensing authority which issued it on payment of rupees ten.(4)If at any time a conductor is disqualified for holding conductor's licence or his licence is revoked by the licensing authority or by any court or if it ceases to be valid by the efflux of time, the conductor shall within seven days from such disqualification, revocation or efflux, as the case may be, surrender the badge to the authority by which it was issued.
