Section 197 in The West Bengal Motor Vehicles Rules, 1989
197. Licensing of agents engaged in the business of collecting or forwarding or distributing goods carried by goods carriage on hire.
- In rules 198 to 207, unless the context otherwise requires, -(a)"agent" means any person who engages in the business of collecting or forwarding and distributing goods carried by road by goods vehicles plying for hire,(b)"agent's licence" means a licence granted to an agent under rule 199 for the principal establishment, and includes a supplementary licence granted to such agent for any additional establishment. such as branch offices specified in such supplementary licence,(c)"licensing authority" shall be as below :(i)where the applicant intends to carry on business or has his principal place of business in any district, "licensing authority" shall be the District Magistrate of the district,(ii)where the applicant intends to carry on the business or has his principal place of business in [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.], "licensing authority" shall be [an officer of Transport Deptt. Government of West Bengal, not below the ranks of Joint-Secretary, appointed as such by the State Government.] [Substituted vide Notification No. 1275-WT dated 9.2.1994, for the words 'the Special Secretary, Transport Department'.]
