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State of Haryana - Section

Section 30 in The Haryana Motor Vehicles Rules, 1993

30. Badge not to be transferred.

[Section 32(2)(h)]. - (1) No conductor shall lend to transfer his badge to any other person and no conductor shall wear a badge other than one issued to him by the licensing authority.
(2)Any person finding a conductor's badge shall, unless returns the same to the holder forthwith surrender it to the licensing authority by which it was issued or to a police officer.