Section 27(2) in The M.P. Motor Vehicles Rules, 1994
(2)Every applicant shall present himself before the Licensing Authority or the Board constituted under Rule 4 on such date, place and time, as the Licensing Authority or the Board, as the case may be, appoint for a test and satisfy such authority or the Board that the applicant possesses adequate knowledge and understanding of the following matters, namely :-(a)The provisions of the Act and Rules made thereunder; relating to the duties and functions of the conductor;(h)the duties of a conductor when his vehicle is involved in an accident resulting in the death or bodily injury of a person or damage to properly of a third person;(c)The precaution to be taken while passing an unmanned railway crossing; and(d)the documents he should carry with him while on duty.
