(1)Definitions. -(a)"Agent" means any person who engages directly or indirectly in the business of collecting, forwarding or distributing goods carried by any public carrier;(b)"Agent's licence" means a licence granted under this rule;(c)"Collecting Agent" means a person licenced to do the business of collecting goods carried by any public carrier;(d)"Collecting and Forwarding Agent" means a person licenced to do the business of collecting, forwarding and distributing goods carried by any public carrier;(e)"Forwarding Agent" means a person licensed to do the business of forwarding and distributing goods carried by any public carrier;(f)"Licensing Authority" means any officer empowered by the Commissioner for this purpose.(g)"Head Office" means a place within the State declared as Head Office by the agent for running his business of collection/forwarding/distributing goods carried by any public carrier;(h)"Branch Office" means any place other than Head Office used simultaneously by the agent for his business purposes of collection forwarding distributing goods carried by any public carrier.
