Section 39 in The Bihar Motor Vehicles Rules, 1992
39. Effectiveness of a conductor's licence issued in another State.
- Any person can act as a conductor on the stage carriage of another State and operating within this State under any reciprocal agreement with that State or under the countersignature of stage carriage permit, if such person holds a valid conductor's licence issued in that State and the person complies with the provisions of Rule 29 while the stage carriage is being operated in this State.Chapter-IV Registration of Motor Vehicles
