Section 24 in The Punjab Motor Vehicles Rules, 1989
24. Renewal of conductor's licence
. [Sections 30 and 38(2)(e)] - (1) An application for renewal of a conductor's licence shall be made to the licensing authority in Form L.Con. R.A. thirty days before the expiry of the licence and shall be accompanied by a cash receipt or treasury challan in token of payment of fee for renewal of the licence.(2)If the licensing finds the application for renewal of a conductor's licence in order, it may renew the same by making an entry to that effect in the licence and renewal shall be valid for a period of three years from the date of the expiry of the licence :Provided that if the authority renewing the licence is not the authority, which issued the licence, the authority renewing the licence shall intimate the fact of renewal to the authority which issued the licence.
