The Motor Vehicles Act, 1988

30. Grant  of conductor's  licence.

1. Any person who possesses such minimum  educational qualification  as may  be prescribed  by the State Government  and is  not disqualified  under sub-section  (1)  of  section 31 and who is not for the time being disqualified for holding or  obtaining  a  conductor's  licence  may  apply  to  the  licensing authority having  jurisdiction in  the area  in  which  he  ordinarily resides or  carries on  business for the issue to him of a conductor's licence.
2. Every application under sub-section (1) shall be in such form and shall contain such information as may be prescribed.
3. Every   application  for  a  conductor's  licence  shall  be  accompanied  by   a  medical  certificate  in  such  form  as  may  be  prescribed, signed by a registered medical practitioner and shall also  be accompanied  by two  clear copies  of a  recent photograph  of  the  applicant.
4. A  conductor's licence  issued under this Chapter shall be in  such form  and contain such particulars as may be prescribed and shall  be effective throughout the State in which it is issued.
5. The  fee for  a conductor's  licence  and  for  each  renewal thereof shall be one-half of that for a driving licence.