Section 102 in The Haryana Motor Vehicles Rules, 1993
102. Procedure for obtaining an agents or canvassers licence.
[Sections 93, 96(2)(xxxiii)] - (1) Any person to obtain a licence under Section 93 to be made operative in one region may make an application to the Regional Transport Authority concerned in Form HR No. 39 :Provided that if the licence has to be made operative in more than one region, the application shall be made to the State Transport Authority in Form HR No. 40.(2)An application in terms of sub-rule (1) shall be accompanied by cash receipt or a treasury challan showing a deposit of fee of rupees thirty.(3)In considering an application for licence made under sub-rule (1) the State or a Regional Transport Authority, as the case may be, shall have due regard among other things to the following matters, namely :-(a)the number of goods vehicle either owned by the applicant or under his control.Explanation : - For the purpose of clause (a), a person shall be deemed to have under his control such number of goods vehicles as are covered by declaration in Form HR No. 41 obtained by him from the respective owners of goods vehicles;(b)the suitability of accommodation possessed by the applicant for storage of goods at the operating place;(c)the facilities, if any provided by the applicant for parking of goods vehicles; and(d)the financial resources of the applicant and his ability to manage the business of collecting, forwarding or distributing goods carried by goods carriage, efficiently.(4)The State or Regional Transport Authority shall either grant the licence to the applicant (hereinafter referred to as the licence in this Chapter) in Form HR No. 42 or Form HR No. 43, as the case may be, specifying the place or places where the business may be carried on or refuse to grant the licence :Provided that the licensing authority shall not refuse to grant a licence unless the applicant is given opportunity of being heard and the reasons for refusal are recorded and communicated to him in writing.
