Section 2(1) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
(1)In these rules, unless the context otherwise requires(a)"agent" means any person who engages directly in the business of-(i)collecting ;(ii)forwarding and distributing ; or(iii)collecting, forwarding and distributing, goods carried by any goods carriages ;(b)"agent licence" means a licence granted under Rule 3 ;(c)"collecting agent" means a person licensed to do the business of collecting goods carried by any goods carriage ;(d)"Collecting and forwarding agent" means a person licensed to do the business of collecting, forwarding and distributing goods carried by any goods carriage ;(e)"forwarding agent" means a person licensed to do the business of forwarding and distributing goods carried by any goods carriage ;(f)"Form" means a Form appended to these rules ; and(g)"Government" means the Government of Orissa ;(h)"licensing authority" means-(i)in relation to an agent's licence to be operative in more than one region of the State, the State Transport Authority ; and(ii)in any other case, the Regional Transport Authority of the region in which the applicant intends to carry on the business;(i)"local authority" means-(i)in case of Bhubaneswar, the Land Officer, General Administration Department ; and(ii)in other cases, the Tahsildar of the area concerned.
