(1)The conductor of stage carriage shall display on his left chest a metal or plastic badge in the shape, size and colour approved by Commissioner from time to time issued by and inscribed with the name of the authority by which the conductor's licence is granted and the word "conductor" together with an identification number. The issuing authority for badges shall be licensing authority as given in rule 15.(2)A conductor shall not have more than one such badge in the State.(3)The fee for the issue for a conductor's badge as aforesaid by the licensing authority shall be rupees [two hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] only. If the badge is lost or destroyed a duplicate badge shall be issued on payment of rupees [two hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] only.(4)If at any time a conductor's licence is suspended or cancelled by competent authority or by any court or cases to be valid by the efflux of time, the conductor shall within seven days surrender the badge to the licensing authority.(5)An appeal against the order of issuing authority as regards badge shall be dealt within the same manner as in case of conductor's licence given in Rule 21.
