Section 5 in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
5. Application for grant of conductor's licence.
(1)An application for the grant of a conductor's licence as required by Sub-section (1) of Section 30 shall be made in Form II and shall be accompanied by a medical certificate in Form III and the fee specified in Sub-section (5) of Section 30.(2)Upon receipt of an application for a conductor's licence, the licensing authority after making such enquiries as may reasonably be necessary to establish the identity of the applicant and after ascertaining that the applicant is not disqualified for holding a conductor's licence may issue the licence in Form IV ;Provided that the licensing authority shall not issue a licence to the applicant, if he had previously held a licence issued under Chapter III of the Act, unless he is satisfied that there is good reason for his inability to obtain a duplicate copy of his former licence.
