Section 38 in The Chhattisgarh Motor Vehicles Rules, 1994
38. Conductor's Badge.
(1)The Licensing Authority issuing conductor's licence shall also issue simultaneously on payment of fee as specified in Rule 40 metal badge inscribed with its name, the word ifjpkyd and an identification number, in the form illustrated in the second Schedule appended to these Rules.(2)If the badge is lost or destroyed, a duplicate badge shall be issued on payment of fee as specified in Rule 47 by the authority which issued it on an application made to it in Form C.G.M.V.R.-19 (DCB). In case the original badge is later on found by the conductor, he shall return the duplicate badge to the issuing authority.(3)No conductor shall held lend or transfer to any other person, or permit the use by any oilier person of the badge issued to him under sub-rule (1).(4)If at any time a conductor's licence is suspended or revoked by a competent authority or by any Court or ceases to be valid by efflux of time, the conductor shall, within seven days, of such suspension, revocation or cessation surrender the badge to the authority by which it was issued.
