Section 22(4) in The Haryana Motor Vehicles Rules, 1993
(4)if the application for the grant of a conductor's licence is found to be in order by the licensing authority and the requirements of the provisions of Chapter III of the Act are met with, it may grant a conductor's licence in Form HR No. 10 which shall be valid for a period of five years from the date of issue and shall be effective throughout the State.
