Section 126 in The Chhattisgarh Motor Vehicles Rules, 1994
126. General conditions to be observed by the holder of Travel Agent's Licence.
- A holder of a Travel Agent's licence shall-(a)maintain a register containing names and addresses of the passengers booked, destination of their journeys and other details as mentioned in Form C.G.M.V.R.-63 (TV. Reg.);(b)ensure that the public service vehicles for which he sold tickets or otherwise booked the passengers for travel, carries a valid permit for the route and complies with the other requirements of the Act, and that such vehicle departs from the Scheduled place and at the Scheduled time for its journey;(c)keep the premises and all records and registers maintained by him, open for inspection at all reasonable times by the Licensing Authority or by any officer not below the rank of Transport Sub-Inspector as may be authorised in this behalf by the Licensing Authority;(d)not shift the main office or branch office mentioned in the licence without the prior approval in writing by the Licensing Authority;(e)display at a prominent place in its main office and its branch office the licence issued in original and certified copies thereof, attested by the Licensing Authority;(f)maintain the main office and its branch office in conspicuous place a "Complaint Book" in Form C.G.M.V.R.-64 (Comp T Ag.) with serially numbered, paged in triplicate. The licensee shall despatch the duplicate copy of complaint, if any, to the Licensing Authority by registered post expeditiously and in any case not later than three days; .(g)submit from time to time to the Licensing Authority such information and return as may be called for by it;(h)in case engaged in issuing tickets for stage carriage-(i)charge the fare in accordance with the fare table approved by the Transport Authority;(ii)not charge fare less than the prescribed for attracting the passengers, and thereby creating unhealthy competition;(iii)not curse or mislead any passenger to board his bus;(iv)behave in a civil and orderly manner with a person who is demanding ticket; and(v)issue tickets to the person in serial order.
