Section 33 in The Bihar Motor Vehicles Rules, 1992
33. Renewal of conductor's licence.
(1)Any licensing authority may, on an application made to it in Form L. CON. R. renew a conductor's licence with effect from the date of its expiry:Provided that in any case where the application for the renewal of a licence is made more than thirty days after the date of its expiry, the licence shall be renewed with effect from the date of its renewal:Provided further that where the applicant has attained the age of forty years, the application shall be accompanied by a medical certificate in Form M. C.CON. and a valid adult first Aid certificate issued by a Medical Practitioner to the effect that the applicant knows how to use first aid box.(2)Where the authority renewing the conductor's licence is not the authority which issued the licence, it shall intimate the fact of renewal to the authority which issued the licence.(3)Every application for renewal of conductor's licence shall be accompanied by a fee specified under sub-section (5) of Section 30.
