21C. 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 grant a conductor' s licence-
(a) if the applicant does not possess the prescribed qualifications;
(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(c) if any previous conductor' s licence held by the applicant was revoked.