Section 131 in The M.P. Motor Vehicles Rules, 1994
131. Licensing of Agents engaged in the business of collecting or forwarding and distributing goods.
- In Rules 132 to 143 unless the context otherwise requires-(a)"Agent" mean any person engaged in the business of collecting or forwarding and distributing goods carried by road by goods carriage plying for hire;(b)"Agent's Licence" means a licence granted to an agent under sub-rule (4) of Rule 133 for the principal establishment, and includes a supplementary licence granted to such agent for any additional establishment or branch office specified in such supplementary licence;(c)"Licensing Authority" means the Regional Transport Authority of the region in which the applicant intends to carry on the business.
