Section 4 in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
4. Driver or any other person temporarily employed to act as conductor without licence.
(1)When in an emergency it becomes difficult for the permit-holder to provide for a conductor for his stage carriage, or where a conductor on duty, for reasons beyond his control, cannot perform his duties, the driver of a stage carriage may, for a period not exceeding one month, act as a conductor of the stage carriage without holding a conductor's licence under Sub-section (1) of Section 30 :Provided that both the driver and the operator shall intimate at their earliest opportunity to the licensing authority about the engagement of the driver as-conductor.(2)Any person other than the driver of a stage carriage may also act as conductor, without holding a conductor's licence, for a period not exceeding one month :Provided that -(i)he intimates his intention to do so to the licensing authority within whose jurisdiction he intends to act as a conductor in Form I through the owner or proprietor of the stage carriage;(ii)he is disqualified for holding a conductor's licence; and(iii)he has not on previous occasions acted as a conductor without a licence for a total period of one month.
