(4)Security of compliance with condition. - (1) For ensuring proper compliance of the conditions laid down in the rule, the licensing authority may, at the time of granting a licence order the licensee to furnish security of Rupees [one lakh] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] only in case of Head Office and Rupees [twenty thousand] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] only for each Branch office.(ii)Security shall be acceptable in the form of bank draft in the favour of Commissioner (Transport)
