The Motor Vehicles Act, 1988

31. Disqualifications  for the  grant of conductor's licence.

1. No person under the age of eighteen years shall hold, or be granted, a conductor's licence.
2. The  licensing authority  may refuse  to issue  a conductor's licence--

1. if   the  applicant   does  not   possess  the  minimum       educational qualification;
2. if  the medical  certificate produced  by the  applicant discloses that he is physically unfit to act as a conductor; and
3. if   any  previous  conductor's  licence  held  by  the applicant was revoked.