Section 33 in The West Bengal Motor Vehicles Rules, 1989
33. Grant of licence.
(1)Every application under sub-section (1) of section 30 of the Act shall be made in Form L.Con. A. and in the manner as set forth in sub-sections (2) and (3) of the said section, and shall be accompanied by the prescribed fee under sub-section (5) of the said section.(2)The applicant shall, besides other conditions set forth in the Act, satisfy the licensing authority that he is cognizant of the provisions of the Act and/or of these rules and has adequate knowledge of the duties and powers of a conductor thereunder.(3)The prescribed fees for conductor's licence for each renewal thereof shall be as mentioned in sub-section (5) of section 30 of the Act.
