Section 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-- (a) if the applicant does not possess the minimum educational qualification; (b) if the medical certificate produced by the applicant discloses that he is physically unfit to act as a conductor; and (c) if any previous conductor's licence held by the applicant was revoked.

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