Section 86 in The Haryana Motor Vehicles Rules, 1993
86. Issue of ticket agent's licence.
[Section 96(2)(xxviii)]. - (1) Licences under rule 86 shall consist of -(a)a permit in Form HR No. 38 and(b)a metal badge of the kind illustrated in the First Schedule to these rules.(2)No license shall be issued to any agent except on the application of the person or transport society, transport firm or transport company, being a holder of a permit, for one or more public service vehicles, for whom the agent is to act. The persons or transport society, transport firm or transport company making the application (hereinafter called in these rules, the "Principal") shall be required to complete and authenticate the first part of the permit in Form HR No. 38 the other entries being completed by or under the orders of the licensing authority.(3)The fee for issue of a ticket agent's licence shall be rupees fifty.
