Section 2(c) in Central Motor Vehicles (Regulation of Bus Service Between Agartala And Dhaka) Rules, 2002
(c)"competent authority" means,-(i)in relation to a regular permit for transport vehicle, an authority competent to issue such permit under the law of the country concerned;(ii)in relation to driving licence, an authority competent to issue driving licence under the law of the country concerned;(iii)in relation to a conductor's licence, an authority competent to issue conductor's licence under the law of the country concerned;
