Section 134 in The Chhattisgarh Motor Vehicles Rules, 1994
134. Renewal of Agent's Licence.
(1)An Agent's licence may be renewed on an application in Form C.G.M.V.R.-65 [L Ag A (Goods)] made to the Licensing Authority not less than thirty days before the date of its expiry, and shall be accompanied by the principal and all supplementary licences, if any and the fee as specified in Rule 145.(2)The renewal of a licence shall be made by endorsement of renewal thereof by the Licensing Authority on the principal and supplementary licences, if any.
