Section 94(2) in The Punjab Motor Vehicles Rules, 1989
(2)No licence shall be issued to any agent except on the application of the person or transport society, transport firm or transport company, being a holder of a permit, for one or more public service vehicles, for whom the agent is to act. The person or transport society, transport firm or transport company making the application (hereinafter called in these rules, the "Principal") shall be required to complete and authenticate the first part of the permit in Form TAP, the other entries being completed by or under the orders of the licensing authority.
