Section 86(2) in The Haryana Motor Vehicles Rules, 1993
(2)No license shall be issued to any agent except on the application of the person or transport society, transport firm or transport company, being a holder of a permit, for one or more public service vehicles, for whom the agent is to act. The persons or transport society, transport firm or transport company making the application (hereinafter called in these rules, the "Principal") shall be required to complete and authenticate the first part of the permit in Form HR No. 38 the other entries being completed by or under the orders of the licensing authority.
