Section 5 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
5.
Every applicant for grant of agent's licence shall deposit, by way of security, such amount as may be specified by the Government by notification in the Official Gazette from time to time and such security shall be refunded wholly or in part to the applicant if his application for agent's licence has not been granted or as the case may be, granted with such modification requiring the applicant to deposit lesser amount of security ;Provided that holder of an agent's licence in force immediately before the commencement of this rule shall deposit within a period of two months from such commencement, by way of security such amount as may remain after deducting from the amount specified under this rule, the amount of security, if any, already deposited by him.
