Section 121 in The Chhattisgarh Motor Vehicles Rules, 1994
121. Scrutiny of application.
- A Licensing Authority, while granting or renewing a Travel Agent's licence, shall take into consideration the following, namely :-(a)The financial stability of the applicant and his experience of passenger transport business.(b)The number of public service vehicles either owned by the applicant or under his control.(c)Suitability of the accommodation under the control of the applicant for sale of tickets for travel by public service vehicle.(d)Facilities provided by the applicant for parking of public service vehicles for embarking or disembarking of passengers without hindrance to general traffic in the area.
