26. When driver or any person can act as conductor without licence.
(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.(2)Any person other than driver of a stage carriage may act as a conductor without holding a conductor's licence, for a period of not exceeding one month :Provided that-(i)he intimates his intention to do so to the Licensing Authority within whose jurisdiction he intends to act as a conductor in Form M.P.M.VR.-10 (L. Con. Int); and(ii)he is not disqualified for holding a conductor's licence.
