Section 88 in The Haryana Motor Vehicles Rules, 1993
88. Terms of ticket agent's licence.
[Section 96(2)(xxviii)]. - Unless a shorter term is appointed, a ticket agent's licence shall be valid for one year from the date of issue or renewal but may be cancelled at any time by the licensing authority if it appears to it that the conduct of the agent in his relations with the public has been unsatisfactory or that the agent is not a suitable person to continue as such.
