Section 46 in The West Bengal Motor Vehicles Rules, 1989
46. Prohibition against holding more than one conductor's licence.
(1)No person shall hold more than one conductor's licence.(2)A conductor of a stage carriage shall, on demand by any police officer in uniform not below the rank of a Sub-inspector or any officer of Motor Vehicles Department not below the rank of Motor Vehicles inspector in uniform or any member of the State Transport Authority or a Regional Transport Authority, within his respective jurisdiction, produce his conductor's licence for inspection provided that, if at the time his licence is demanded, he is displaying the badge prescribed in rule 42, it shall be sufficient compliance with this sub-rule if he produces the conductor's licence within forty-eight hours at any police-station which he specifies to the person making such demand.
