Section 6 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
6. Conditions in the agent's licence.
(1)An agent's licence shall, where the holder thereof is licensed to act only as a forwarding agent or as a collecting agent or both specify that fact clearly.(2)An agent's licence shall be non-transferable.(3)No agent's licence shall authorise a person to act as such agent unless he has adequate facilities to load and unload goods at the premises approved by the licensing authority under Rule 11.
