(1)The driver of a public service vehicle shall display on his left chest a metal or plastic badge of the shape, size and colour approved by the Commissioner from time to time issued by, and inscribed with, the name of the authority by which an authorization to drive a public service vehicle has been granted and word "Driver" together with an identification number. The issuing authority for badges shall be the licensing authority as given in rule 3.(2)A driver of a public service vehicle shall not hold more than one such badge issued in the State.(3)The fee for the issue of a badge as aforesaid by the licensing authority shall be Rupees [Two hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.]. If the badge is lost or destroyed a duplicate badge shall be issued on payment of Rupees [Two hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] as penalty/charges thereof.(4)If at any time the authorization on a driver's licence entitling him to drive a public service vehicle is suspended or revoked by any authority or any court or ceased to be valid by the efflux of time, the driver shall within seven days thereof surrender the badge to the licensing authority.(5)An appeal against the order of issuing authority for badges shall be dealt within the same manner as in the case of driving licence given in Rule 4.
