8. General conditions to be observed by the holder of the licence.-
The holder of a licence shall,(i)maintain a register with a separate page for such vehicle containing the particulars specified in Form 5 and where a motor cab is hired by a foreign national, shall maintain a register in Form 5;(ii)not shift the principal place of business mentioned in the licence without the prior approval in writing of the licensing authority which granted the licence;(iii)keep the premises and all the records and register maintained and the motor cabs open for inspection at all reasonable times by the licensing authority or by any person not below the rank of Motor Vehicle Inspector as may be authorised in this behalf by the licensing authority;(iv)submit, from time to time, to the licensing authority such information and return as may be called for by it;(v)display at a prominent place in its main office and its branch offices, the licence issued in original and certified copies thereof, attested by the licensing authority;(vi)maintain in their main office and branch offices in a conspicuous place a "complaint book" in the Form 7 with serially numbered pages in triplicate. The licensees shall despatch the duplicate copy of complaint, if any, to the licensing authority by registered post expeditiously and in any case not later than 3 days;(vii)maintain a suggestion box in the main office and branch offices and forward their suggestions received with their comments, if any, to the licensing authority, once a month;(viii)where he is having a foreign collaboration with the approval of the Government, this fact should be displayed in the office premises, with the specific approval of Department of Tourism of the Central Government.
