Section 4(1) in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
(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.
