Section 73(2) in The Bihar Motor Vehicles Rules, 1992
(2)Every application for a licence shall be:-(i)in respect of an agent engaged in the sale of tickets for travel by public service vehicles in Form L. Ag. A.(ii)in respect of an agent engaged in the business of collecting, forwarding or distributing goods carried by goods carriages in Form L. Ag. G. C. A. of principal or supplementary licence.
