(2)Upon receipt of an application for conductor's licence, the licencing authority after making such enquiries as may reasonable by necessary to establish the identity of the applicant and after scrutinizing that the applicant is not disqualified for holding a conductor's licence, may issue the licence in form L.Con.Provided that the licencing authority shall not issue a licence to the applicant, if he had previously held licence issued under Chapter III of the Act and unless it is satisfied that there is a good reason for his inability to obtain duplicate copy of his former licence.
