Section 38 in The Bihar Motor Vehicles Rules, 1992
38. Exemption from the provisions of sub-section (1) of Section 29.
(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 reasons beyond his control cannot perform his duties, the driver of a stage carriage may, for a period not exceeding one month, act as a conductor of the stage carriage without holding a conductor's licence, required under Section 29.(2)Any person, other than a driver of a stage carriage, may act as a conductor without holding a conductor's licence, for a period not exceeding one month:Provided that:-(a)he intimates in writing, the intention to do so to the licensing authority within whose jurisdiction he intends to act as a conductor,(b)he is not disqualified for holding or obtaining a conductor's licence, and(c)he has not on previous occasions acted as conductor without a licence for a total period exceeding one month.
