Section 196(2) in The West Bengal Motor Vehicles Rules, 1989
(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.
