Section 26(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)Where in any emergency it becomes difficult for the permit holder to provide for a conductor for his stage carriage, or where a conductor on duty for reason beyond his control, cannot perform his duties, the driver of a stage carriage may act as a conductor of stage carriage without holding a conductor's licence under sub-section (1) of Section 29 of the Act.
