Section 18 in The Haryana Motor Vehicles Rules, 1993
18. Drivers badge.
[Section 28(2)(d)]. - (1) The driver of a stage carriage or a contract carriage shall display on his left breast, a metal badge in the form specified in the First Schedule to these rules issued to him by the concerned licensing authority and inscribed with the name of the authority by which an authorisation to drive a stage carriage or a contract carriage has been granted and the word, "DRIVER" together with an identification number :Provided that a driver shall not hold more than one badge.(2)The fee for the issue of a badge under sub-rule (1) shall be rupees ten and if the badge is lost or destroyed, a duplicate badge shall be issued by the authority by which it was issued on payment of rupees ten.(3)No driver shall lend or transfer the badge issued to him under sub-rule (1) to any other person and no driver shall wear a badge other than one issued to him by the licensing authority.(4)any person finding a driver's badge shall, unless he returns the same to the holder, forthwith surrender it to the licensing authority by which it was issued or to a police officer of the nearest police station.(5)If at any time the authorisation on a driver's licence entitling him to drive a stage carriage or a contract carriage is suspended or revoked by any licensing authority or by any Court or ceases to be valid by the efflux of time, the driver shall surrender the badge to the authority by which it was issued within seven days from the date of suspension or revocation or from the date of expiry of the licence, as the case may be.
