Section 102 in The Bihar Motor Vehicles Rules, 1992
102. Licensing of agents engaged in collecting, forwarding or distributing goods.
- For the purpose of Rules 103, 104, 105, 107, 108 & 109 unless the context otherwise requires:-(a)"agent" means any person who is engaged in the business of collecting, forwarding or distributing goods carried by road by goods carriages plying for hire;(b)"agent's licence" means a licence granted to an agent under sub-rule 3 of Rule 103 for the principal establishment and includes a supplementary licence granted to such agent for any additional establishment such as, branch offices specified in such supplementary licence; and(c)"Licensing Authority" means a Regional Transport Authority of the region in which the applicant intends to carry on the business, and in any other case, of the region in which the applicant has his principal place of business.
