Section 71B in The West Bengal Motor Vehicles Rules, 1989
71B. Procedure for grant or renewal of Liquified Petroleum Gas-Kit agent's license.
(1)Any person or firm may make an application in Form 18 along with the fees as specified in Schedule XI to the Licensing Authority of the area in which he has his principal place of business.(2)The application shall be accompanied by a copy of the permission granted by the Transport Department under Rule 71A.(3)On receipt of the application referred to in sub-rule (1) along with the requisite fees as specified in Schedule XI, the Licensing Authority shall grant license to the applicant for a period of three years :Provided that the Licensing Authority may refuse to grant or renew or may cancel the license if such applicant -(a)has been convicted by a Criminal Court for commission of non-bailable offence, or(b)has committed serious violation of the terms and conditions of the License, or(c)is a defaulter in the payment of fees payable to the State Government for the License :Provided further that where the Licensing Authority refused to grant license to an applicant, he shall, after giving an opportunity of being heard and reasons to be recorded for doing so and intimate the fact to the applicant.(4)Any person aggrieved by an order of the Licensing Authority may prefer an appeal against such order to the Secretary, Transport Department, Government of West Bengal within 45 (forty five) days from the date of decision or order to be appealed against.(5)On receipt of any such appeal, the appellate authority shall, after giving the parties to the appeal, a reasonable opportunity of being heard and after making such enquiry as it deems proper make such order, as it may think fit confirming, modifying or reversing decision or order appealed against .(6)No appeal shall be admitted if it is preferred after the expiry of the period prescribed therefor :Provided that an appeal may be admitted after the expiry of the period prescribed therefor if the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within that period.(7)In case of renewal of such license, the application should be made at least one month before the expiry of the license. An application received after expiry of the license shall be filed alongwith late fees specified in Schedule XI.
