66A. [ Agent or canvasser to obtain licence. [Inserted by Act 56 of 1969, section 36 (w.e.f. 1-10-1970).]
(1)No person shall engage himself-(i)as an agent or canvasser, in the sale of tickets for travel by public service vehicles or in otherwise soliciting custom for such vehicles, or(ii)as an agent in the business of collecting, forwarding or distributing goods carried by public carriers, unless he has obtained a licence from such authority and subject to such conditions as may be prescribed by the State Government.(2)The conditions referred to in sub-section (1) may include all or any of the following matters, namely:-(a)the period for which a licence may be granted or renewed :(b)the fee payable for the issue or renewal of the licence;(c)the deposit of security-(i)of a sum not exceeding rupees five thousand in the case of an agent in the business of collecting, forwarding or distributing goods carried by public carriers.(ii)of a sum not exceeding rupees five hundred in the case of any other agent or canvasser, and the circumstances under which the security may be forfeited;(d)the provision by the agent of insurance of goods in transit;(e)the authority by which and the circumstances under which the licence may be suspended or revoked;(f)such other conditions as may be prescribed by the State Government.]
