Section 119 in The Chhattisgarh Motor Vehicles Rules, 1994
119. Licensing and regulation of conduct of Agent for sale of tickets for travel by Public Service Vehicle.
- In Rules 120 to 130 unless the context otherwise requires-(a)"Travel Agent" means an agent or a convasser in the sale of tickets for travels or otherwise soliciting customers tor such vehicles;(b)"Travel Agent Licence" means a licence granted under Rule 122;(c)"Licensing Authority" means the Regional Transport Authority of the place where the applicant has his principal place of business.
