The holder of a licence may at any time surrender the licence issued to him to his licensing authority which granted the licence and, on such surrender, the licensing authority shall cancel the licence. The holder of the licence before surrendering the licence shall clear the dues referred to in clause (2) of paragraph 11.FORM 1[See paragraph 4(1)]APPLICATION FOR GRANT OR RENEWAL OF LICENCES FOR RENTINGOF MOTOR CABS IN RESPECT OF MAIN OFFICEToThe State Transport Authority,..................................... State/UTI, the undersigned, hereby apply for a licence for renting motor cabs in the State of ...........................................................................................................................................................
