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NCT Delhi - Section

Section 18 in Delhi Motor Vehicles Rules, 1993

18. The form of application for issue of conductor's licence.

(1)An application of the grant of conductor's licence as required by sub-section (1) of section 30 of the Act shall be made in the Form, L.Con.A and shall be accompanied by a medical certificate in Form M.C.Con., valid adult First Aid certificate from St. John Ambulance Association (India) and the fee as prescribed in sub-section (5) of the said section 30.
(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.