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State of Bihar - Section

Section 10 in Bihar Taxi Aggregator Operational Directives, 2019

10. Repeal and savings.

- In case any directives or executive order etc., if issued in this regard prior to this, then provisions of Bihar Taxi Aggregator Operational Directives 2019 will be effective and previous instructions contradictory to this shall be treated to be repealed up to that extent.Appendix-IForm-IApplication for the grant of Aggregator's License underBihar Taxi Aggregator Operational Directives 2019ToThe State Transport Commissioner cum Licensing Authority Transport Department, Government of Bihar, PatnaI, the undersigned hereby apply for the grant of Aggregator's License under The Bihar Taxi Aggregator Operational Directives 2019
Sl No Details Particulars
1 Full Name of the Aggregator Firm  
2 Name of the Firm's Director & Father's Name  
3 Telephone Number, e-mail id of the Firm'sDirector  
4 Address of the Head Office  
5 Telephone Number, web address and e-mail id ofthe Firm  
6 Address of branch offices situated in Bihar  
7 Telephone Number, e-mail id of the officerin-charge of the branch offices  
8 Number of branches and their addresses  
9 If a registered company, enclose a copy ofcertificate of Incorporation / registration  
10 Copy of GSTN Registration Certificate of theFirm  
11 PAN Number  
12 Audited Financial Report of the last one year  
13 Details of Mobile App, Web Portal & CallCentre for operational purposes  
14 Details of the available Parking facility  
15 Details of GPS/GPRS facility  
16 Number of Taxies/ Motor Cycles proposed to beoperated and evidence of contract (List to be enclosed)  
17 Details of submitted fees  
18 Details of Security Money  
19 An affidavit executed before executivemagistrate to ensure compliance of Bihar Taxi AggregatorOperational Directives 2019 and in addition MV Act, 1988, CMVRules, 1989 and Bihar Motor Vehicle Rules, 1992, Bihar MotorVehicles Taxation Act, 1994 and rules framed there under  
I hereby declare that the information given above and other documents enclosed herewith are true to the best of my knowledge. I understand that if any information is found to be incorrect at any point of time, the Licence granted to me is liable to be cancelled, besides initiating other legal action/actions against me. I have gone through the provisions of under The Bihar Taxi Aggregator Operational Directives 2019, I accept the same and agree to abide by the said Bihar Taxi Aggregator Operational Directives 2019.Date & PlaceSignature of the Applicant/ Authorized signatoryAppendix-IForm-2License for an Aggregator................................. is hereby licensed to function as an Aggregator under The Bihar Taxi Aggregator Operational Directives 2019, subject to the conditions contained in Bihar Taxi Aggregator Operational Directives 2019. This license is valid from .................. to ....................... .
SlNo Details Particulars
1 License Number and Date of Issue  
2 Name of the Aggregator Company in Full  
3 Name of the Company's Managing Director &Father's Name  
4 Address, Telephone Number, e-mail of the headoffice  
5 Address, Telephone Number, e-mail address of thebranches  
6 Telephone Number, web address and e-mail id ofthe Authorized Representative within state of Bihar  
7 Number of Taxies/ Motor Cycles proposed to beoperated. (as per list enclosed)  
8 Particular of Network through which the operatorshall function  
9 Details of other infrastructure e.g. CallCentre, Parking facilities, etc. to be provided by Aggregator  
10 Details of Security Deposit  
The Licensee shall observe all the conditions contained in The Bihar Taxi Aggregator Operational Directives 2019.Place:Date:State Transport Commissioner Transport Department Government of BiharThe license is renewed from ........................ to.............................Place:Date:State Transport Commissioner Transport Department Government of BiharAppendix-IForm-3Application for Renewal of Aggregator License underBihar Taxi Aggregator Operational Directives 2019I ................................., do hereby apply for renewal of Aggregator's license under The Bihar Taxi Aggregator Operational Directives 2019.
Sl No Details Particulars
1 License Number  
2 License Validity  
3 Details of Application Fee  
4 Date of Application  
5 Full Name of the Aggregator Company &ManagingDirector  
6 Address, Telephone Number, e-mail of the headoffice  
7 Telephone Number, web address and e-mail id ofthe Authorized Representative in state of Bihar  
8 Original copy of the Issued license  
9 Details of the permit of the motor taxi/ motorbike taxis operated  
10 Details of the passengers who availed theservice under the Licensee during the License valid period.  
11 Details of complains and their redressal underthe Licensee during the License valid period.  
12 Audited report of last three years of financialstatements  
The Licensee shall observe all the conditions contained in The Bihar Taxi Aggregator Policy.I hereby declare that the information given above and other documents enclosed herewith are true to the best of my knowledge. I understand that if any information is found to be incorrect at any point of time, the Licence granted to me is liable to be cancelled, besides initiating other legal action/actions against me. I have gone through the provisions of under The Bihar Taxi Aggregator Operational Directives 2019, I accept the same and agree to abide by the said Bihar Taxi Aggregator Operational Directives 2019.Place:Date:Name and Signature of the Managing Director of the Company