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Union of India - Section

Section 5 in Central Motor Vehicles (Regulation of Bus Service Between Agartala And Dhaka) Rules, 2002

5. Conditions for the driver or conductor of the passenger vehicle. - (1) The driver of a passenger vehicle shall he in possession of a valid driving licence to drive such a vehicle and driver's Identity Card/Document issued by a competent authority in the Form set out in Schedule II.

(2)The conductor of a passenger vehicle shall be in possession of a valid conductor's certificate and a conductor's Identity Card/Document issued by the respective competent authority.
(3)If, for any reason, a driver or conductor referred to in sub-rules (1) and (2), of a country is unable to perform his duties in the other country, another driver or conductor in possession of a valid driving licence/certificate and Identity Card/Document issued by a competent authority, may drive or control the vehicle.