Section 133 in The M.P. Motor Vehicles Rules, 1994
133. Agent's Licence.
(1)Any person desiring to obtain Agent's Licence shall make an application to the Regional Transport Authority of the region in which he has his place of business. Such application shall be made in Form M.P.M.VR.-65 [L Ag A (Goods)J.(2)The application shall be accompanied by the fee as specified in Rule 145.(3)In considering an application made under this rule, the Licensing Authority shall have due regard, among other things to-(a)the number of goods carriages, if any, either owned by the applicant or under his control;(b)the suitability of accommodation under the control of the applicant for the storage of goods at every operating place;(c)the facilities provided by the applicant for parking the goods carriages while loading or unloading without hindrance to the general traffic in the area; and(d)the financial resources of the applicant and his experience in the trade.(4)The Licensing Authority shall either grant the licence including a supplementary licence for a branch office if any, in Form M.P.M.V.R.-66 [L Ag P (Goods)] or M.P.M.V.R.-67 [L Ag S (Goods)] as the case may be specifying the place or places where the business may be carried on, or refuse to grant the licence :Provided that the Licensing Authority shall not refuse to grant a licence or a supplementary licence for a branch office applied for, unless the applicant is given an opportunity of being heard, and the reasons for refusal are recorded and communicated to him in writing.(5)The Licensing Authority shall, while granting a licence (including any supplementary licence) or at any time during the validity of licence by order require the licensee to furnish a security in cash of rupees ten thousand and when a licensee has furnished earlier any security in pursuance of an order passed under this sub-rule additional security not exceeding rupees one thousand.(6)The licence shall be in two parts, namely, the principal part (hereinafter referred to as "the principal licence") in which supplementary licence issued for every separate establishment or branch office for loading, unloading or receipt of delivery of consignments is carried on shall be mentioned and the supplementary part (hereinafter referred as "the supplementary licence"). The details of the establishment or branch office (such as, municipal house number, the nearest road, bye-lane, the postal delivery' district and other landmarks in the vicinity to enable identification of the place of licensee duly attested by the Licensing Authority shall be attached to the licence.(7)The Principal licence shall be kept and displayed prominently at the head office, and the supplementary licence shall be kept and displayed prominently at each branch office to which it refers except when the principal licence or supplementary licence, as the case may be, is forwarded to the Licensing Authority for effecting renewal and the licensee is in possession of an acknowledgement to that effect. Such licence or acknowledgement shall be produced before any inspecting officer of the Transport Department.(8)An Agent's licence shall be non-transferable.(9)An agent's licence shall be valid for a period of one year from the date of grant or its renewal. The date of expiry of the supplementary licence shall be co-terminus with the date of expiry of the principal licence irrespective of the date on which the supplementary licence is granted.
