Section 101 in The Bihar Motor Vehicles Rules, 1992
101. Licensing of agents engaged in sale of tickets.
(1)No owner shall employ any person to act as an agent for sale of tickets for travel by public service vehicles unless that person holds a valid agent's licence.(2)No person under the age 20 years shall hold an agent's licence.(3)No person shall hold more than one agent's licence effective in the same region.(4)Every owner of a public service vehicle to be let or plied for hire shall intimate of the Regional Transport Authority concerned the name and address of the person appointed on his behalf to act as the agent who has been engaged in the sale of the tickets to passengers for travel by such vehicle.(5)Application for an agent's licence shall be made to the Regional Transport Authority of the region wherein the applicant intends to carry on the business, in the form prescribed under Rule 73, and shall be accompanied by three clear copies of a recent photograph of the applicant and by a fee prescribed under Rule 74.(6)Application for the renewal of an agent's licence shall be made to the Regional Transport Authority by which the agents licence was issued, in the form prescribed under Rule 73, and shall be accompanied by the fee prescribed under Rule 74.(7)An agent's licence shall be valid for a period of three years from the date of issue or renewal and shall be effective only in the region wherein it is issued or renewed.(8)The Regional Transport Authority may, for reasons to be recorded in writing, refuse to issue or renew an agents licence or grant licence on such conditions as the Regional Transport Authority may consider fit to impose.(9)The Regional Transport Authority shall, while granting or renewing a licence or at any time during the validity of a licence, by order require the licensee to furnish a security in cash, of one thousand rupees and when a licensee has furnished earlier any security in pursuance of an order passed under this sub-rule additional security not exceeding one thousand rupees.(10)(i)The Regional Transport Authority may, for reasons to be recorded in writing, suspend or cancel an agent's licence.(ii)On an agent's licence being suspended, cancelled or not renewed, it shall be surrendered forthwith to the Regional Transport Authority which issued the licence.(11)The Regional Transport Authority may order the forfeiture, in whole of in part, of the security furnished by the licensee, for contravention of any provision of this Rule or for breach of any of the conditions attached to his licence:Provided that no such forfeiture shall be ordered, unless the licensee is given an opportunity of being heard.(12)In the event of the forfeiture of the security in whole or in part, the licence shall cease to be valid if the licensee fails to make payment or bring the security already furnished by him to its original value within thirty days of the receipt of the order of forfeiture.(13)The agent shall on demand by the Police Officer in uniform not below the rank of Sub-Inspector of Police or an Inspector or Assistant Inspector of Motor Vehicles in uniform produce his agent's licence for inspection.Explanation. - For the purpose of Section 93 and of this Rule, persuading any person, soliciting or attempting to persuade any person, to travel in a vehicle shall be deemed to be acting as an agent for the sale of tickets for travel thereby.
