Section 124 in The M.P. Motor Vehicles Rules, 1994
124. Form and validity of Licence.
- A Travel Agent's licence shall be in Form M.P.M.V.R.-62 (L Ag) and shall be valid for a period of three years from the date of grant or renewal :Provided that if the licence is in respect of branch office referred to in sub-rule (3) of Rule 120 the validity of such licence shall be restricted to the validity of licence granted in respect of the main office.
