Section 4(2) in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
(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.
