Section 38(2) in The Bihar Motor Vehicles Rules, 1992
(2)Any person, other than a driver of a stage carriage, may act as a conductor without holding a conductor's licence, for a period not exceeding one month:Provided that:-(a)he intimates in writing, the intention to do so to the licensing authority within whose jurisdiction he intends to act as a conductor,(b)he is not disqualified for holding or obtaining a conductor's licence, and(c)he has not on previous occasions acted as conductor without a licence for a total period exceeding one month.
