Section 25 in The Punjab Motor Vehicles Rules, 1989
25. Liability for producing Medical Certificate
. [Section 31(2)(b)] - A person who has been authorised to act as a conductor of the stage carriages before the commencement of the Act, shall, within a period of twelve months from the date of such commencement, produce a medical certificate from the authority specified under rule 22 failing which he shall be disqualified under section 31 to act as a conductor.
