16. Appointment of driver or any other person as conductor.
- A driver or any other person temporarily employed can act as a conductor without licence:(i)When in an 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 stage carriage may, for a period not exceeding one month, act as a conductor of the stage carriage without holding a conductor's licence as required by sub-section (2) of section 29 of the Act;(ii)a person other than driver of a stage carriage may also act as a conductor without holding a conductor's licence, for a period not exceeding one month in any calendar year, provided that:(a)he intimates through his employer in advance his intention so to the licencing authority within whose jurisdiction he intends to act as a conductor,(b)he is disqualified for holding a conductor's licence, and(c)he carries an authorization from the owner stating the reasons why an unlicenced conductor has been employed.
