(2)The licencing authority may decline to issue/renew a conductor's licence if it is satisfied that:(i)the applicant's knowledge of the provisions of the Act and of these rules and of the duties and powers of a conductor thereunder is inadequate to enable him to perform the duties of a conductor; or(ii)the applicant was, at any time, the holder of a conductor's or a driving licence which has been cancelled for misconduct; or(iii)the character or physique of the applicant is such as to render him an unsuitable person to hold a conductor's licence;
