Section 24(2) in The Central Motor Vehicles Rules, 1989
(2)An application for the grant or renewal of a license under sub-rule (1) shall be made in Form 12 or Form13, as the case may be, to the licensing authority having jurisdiction in the area in which the school or establishment is situated and shall be accompanied by appropriate fee as specified in rule 32.Explanation. - For the purposes of this rule and rules 25 to 28 licensing authority means an officer not below the rank of the Regional Transport Officer of the Motor Vehicles Department established under section 213.
