(2)The conditions referred to in sub-section (1) may include all or any of the following matters, namely:(a)the period for which a licence may be granted or renewed;(b)the fee payable for the issue or renewal of the licence;(c)the deposit of security(i)of a sum not exceeding rupees fifty thousand in the case of an agent in the business of collecting, forwarding or distributing goods carried by goods carriages;(ii)of a sum not exceeding rupees five thousand in the case of any other agent or canvasser,and the circumstances under which the security may be forfeited;(d)the provision by the agent of insurance of goods in transit;(e)the authority by which and the circumstances under which the licence may be suspended or revoked;(f)such other conditions as may be prescribed by the State Government.
