Section 18 in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
18. Repeal and saving.
- The Orissa Stage Carriages (Licensing of Conductors) Rules, 1961 are hereby repealed :Provided that any order issued, appointment made, action taken and things done under any of the provisions of the rules so repealed shall be deemed to have been made under the corresponding provisions, of these rules.Form I[See Rule 4 (2) (i)]Intimation to act as a conductor without conductor's licenceToThe Licensing Authority.............................I................... son of ................residing at............intend to act as a conductor of the stage carriage running on route........................for a period of..................days from................................... to...............................
