Section 25 in The Haryana Motor Vehicles Rules, 1993
25. Liability for producing medical certificate.
[Section 31(2)(b)]. - A person who has been authorised to act as a Conductor of the stage carriage before the commencement of these rules shall within a period of twelve months from the date of such commencement, produce a medical certificate from the authority specified under rule 21 failing which he shall be disqualified under Section 31 to act as a conductor.
