Section 4 in The Punjab Prevention of Human Smuggling Act, 2012
4. License.
(1)A person, desiring to undertake the profession of a travel agent or who is already in this profession on the commencement of this Act, shall make an application to the competent authority in such manner alongwith such fee and containing such documents as may be prescribed.(2)If the competent authority is satisfied that the application made under sub-section (I) is in order, it shall issue a license under such terms and conditions and in such form as may be prescribed:Provided that if the competent authority is satisfied that the particulars given in the application are incorrect or are incomplete or that any evidence or information required for issuing the license is not furnished, it may, after necessary inquiry and after giving the applicant an opportunity of being heard, reject the application for the reasons, to be recorded in writing:Provided further that the person, whose application has been rejected for grant of license, may make another application to the competent authority for grant of license after removing the defects pointed out by it.(3)No license shall be issued to a person under sub-section (2), unless the particulars and documents given by him, in his application, are verified by the police.(4)The validity of a license shall be for, a period of five years, which shall be renewable for the said period in such manner, as may be prescribed.
