Section 28 in The Chhattisgarh Motor Vehicles Rules, 1994
28. Renewal of Conductor's Licence.
(1)An application for the renewal of a conductor's licence shall be made in Form C.G.M.V.R.-15 (L. Con. R.) to the Licensing Authority and shall be accompanied by-(a)The conductor's licence in original;(b)three copies of the applicant's recent photograph of passport size;(c)a Medical Certificate of fitness in Form C.G.M.V.R.-12 (M.C. Con.) signed by a Registered Medical Practitioner and issued not more than 30 days prior to the date of presentation of application;(d)fee as specified in Rule 40.(2)Upon receipt of an application for the renewal of a conductor's licence, the Licensing Authority may, after making such enquiries as it may deem necessary, renew the licence.(3)A Licensing Authority renewing the conductor's licence if it is not the authority which issued the licence shall intimate the fact of renewal in Form C.G.M.V.R.-16 (L. Con. R.R.) to the Licensing Authority by whom the licence was issued.
