Section 16 in Haryana Municipal (Control of Vehicles and Carts Drawn By Animals) Bye-laws, 1978
16.
(1)The licensing officer may grant or refuse a licence under these bye- laws. In case of refusal, the grounds therefor shall be recorded and communicated to the applicant within a week of such refusal.(2)The licensing officer may suspend or revoke and licence granted under these bye-laws, if he has reason to believe that the licensee has committed a breach of any of the conditions on which the licences was granted.(3)Any person aggrieved by an order of the licensing officer may appeal in writing to the committee, against the order within thirty days of the date of communication of the order, whose decision shall be final.[17. No licence issued under these bye-laws shall be transferable. When a licensee changes his occupation or transfers the possession of ownership of the licensed vehicle, he shall report such change or transfer, as the case may be, and surrender his licence for cancellation, to the committee within a period of seven days of such change or transfer. On surrendering the licence the committee shall refund to the licensee such portion of the fee as relates to the unexpired period of the licence.] [Bye-law 17 substituted vide Haryana Government Notification No. GSR 120/....../Amd (1)/78, dated 8th December, 1978.]
