Section 120 in The Chhattisgarh Motor Vehicles Rules, 1994
120. Application for licence to act as a Travel Agent.
(1)An application for grant or renewal of a Travel Agent's licence shall be made in Form C.G.M.V.R.-61 (L.Ag. A) to the Licensing Authority and shall be accompanied by a fee as specified in Rule 145.(2)Where the applicant has besides the main office, branch office within the jurisdiction of the Licensing Transport Authority referred to in sub-rule (1), the applicant shall indicate such place with full address in his application for grant of licence.(3)Where the applicant has branch offices outside the jurisdiction of the Licensing Authority, a separate application shall be made to the Licensing Authority in whose jurisdiction the branch office situated in Form M.RM.V.R.-61 (PAGA) accompanied by a fee as specified in Rule 145.
