Section 81(14) in Delhi Motor Vehicles Rules, 1993
(14)Conditions for licence. - (a) The object of issuing licence shall be to promote the development of tourism industry.(b)The licensee shall not concern himself/herself either directly or indirectly with any vehicle that is not covered by a permit.(c)The licensee shall behave in a civil and orderly manner with passenger or passengers.(d)The licensee shall possess and maintain fully furnished office with adequate staff to attend the need of customer and to look after their luggage and shall maintain records containing complete particulars regarding names and addresses of the tourists, the fare collected from each of a group of travellers, the particulars of journeys and the particular of the contract carriage for the journey and shall furnish to the licensing authority who issued the licence, daily return showing particulars of contracts in the prescribed form, etc.(e)No person shall hold more than one licence effective to any person.(f)The licensing authority may vary the condition of licence or attach new condition(s) to such licence any time.(g)No licensee shall lend or transfer the licence to any person.(h)The licensee shall undertake to maintain an office under the charge of full time member of their shall who should be in a position to give accurate and upto date information regarding the transport and accommodation facilities, currency and customs regulation and general information about travel, etc.(i)No agent or canvasser to whom the licence is granted shall advertise in any newspaper, book list, classified directory or other publication unless, there is contained in such advertisement appearing in such newspaper, book list, classified directory or other publication, the licence number, the date of expiry of the licence and the particulars of the authority which granted the licence.(j)The licensee shall maintain a complaint book which shall be produced at the time of renewal. The renewal shall be refused if there is any serious complaint.
