Section 196 in The West Bengal Motor Vehicles Rules, 1989
196. Licensing of and regulation of conduct of agents for sale of tickets for travel by public service vehicles.
(1)Every owner of a public service vehicle to be let or plied for hire shall intimate to the concerned Regional Transport Authority, the name and address of the person appointed in his behalf as the agent who has been engaged in the sale of tickets to passengers for travel by such vehicle.(2)No person shall act as an agent employed by the owner unless such person has obtained an agents licence in Form L.Ag1 to these rules from the Regional Transport Authority concerned.Explanation.-For the purposes of this sub-rule, persuading any person, soliciting or attempting to persuade any person to travel in a vehicle shall be deemed to be acting as an agent for the sale of tickets for travel by such vehicle.(3)An agent, licence shall be valid for a period of twelve months from the date of issue or renewal and shall be effective only in the region wherein it is issued or renewed.(4)No person under the age of 18 years shall hold an agent's licence.(5)Application for an agent's licence shall be made in writing in Form L.Ag. Al to these rules to the Regional Transport Authority of the region wherein the applicant resides, and shall be accompanied by two clear copies of a recent photograph of the applicant and by the prescribed fee.(6)[ The fee for an agent's licence and the fee for renewal of such licence or for the issue of a duplicate of such licence shall be specified in Schedule A.] [Sub-rule (6) Substituted vide clause (21)(a) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).](7)[ The fee for the renewal of an agent licence which is not renewed in due time, shall be as specified in Schedule A.] [Sub-rule (7) Substituted vide clause (21 )(b), ibid (w.e.f. 4.5.1998).](8)The Regional Transport Authority for reasons to be recorded in writing may decline to issue or renew an agent's licence or may grant licence on such conditions as the Regional Transport Authority may consider it fit to impose.(9)The Regional Transport Authority may, for reasons to be recorded in writing, suspend or cancel an agent's licence.(10)On an agent's licence being suspended, cancelled, or not_renewed, it shall be surrendered forthwith to the Regional Transport Authority which issued the licence.(11)An agent shall, on demand by any Motor Vehicles Officer in uniform not below the rank of Motor Vehicles inspector, produce his agent's licence for inspection.(12)No person shall hold more than one agents' licence effective in the same region.(13)The Regional Transport Authority may specify that the agent shall wear a uniform of the type approved by it in that behalf.(14)[ The fee for a metal badge or duplicate metal badge issued by the Regional Transport Authority, shall be as specified in Schedule A.] [Sub-rule (14) Substituted vide clause (21)(c), ibid (w.e.f. 4.5.1998).](15)The provisions of this rule shall apply to such districts, areas or routes and from such dates as the State Government may, by notification in the Official Gazette specify in this behalf.
