Section 26(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)Any person other than driver of a stage carriage may act as a conductor without holding a conductor's licence, for a period of not exceeding one month :Provided that-(i)he intimates his intention to do so to the Licensing Authority within whose jurisdiction he intends to act as a conductor in Form C.G.M.VR.-10 (L. Con. Int); and(ii)he is not disqualified for holding a conductor's licence.
