Section 95 in The Punjab Motor Vehicles Rules, 1989
95. Cancellation of ticket agent's licence
. [Section 96(2)(xxviii)] - (1) The licensing authority shall forthwith cancel any licence issued under rule 93 upon request made to him by the principal on whose application it was granted.(2)A principal proposing to apply for the cancellation of a licence issued to an agent on his application may call upon the agent to surrender the permit and badge, and the agent shall be bound to surrender the same to the principal forthwith.(3)Where a principal requires any agent to surrender his badge and permit under sub-rule (2), he shall forward the same with his application for cancellation of the licence to the licensing authority with the least possible delay and in any case within forty-eight hours.
