Section 63(2) in The Central Motor Vehicles Rules, 1989
(2)An application for grant or renewal of a letter of authority under sub-rule (1) shall be made in Form 40 to the registering authority having jurisdiction in the area in which the service station or garage is situated and shall be accompanied by,(a)the appropriate fee as specified in rule 81;(b)a security deposit of [rupees one lakh] [Substituted by GSR 338(E), dated 26.3.1993, for 'rupees ten thousand'(w.e.f. 26.3.1993).] in such manner as may be specified by the State Government.Explanation. - For the purpose of this rule and rules 64 to 72, the registering authority means an officer not below the rank of the regional transport officer of the Motor Vehicles Department established under section 213.
