Section 136 in The Chhattisgarh Motor Vehicles Rules, 1994
136. Revocation of Agent's licence and forfeiture of Security.
(1)Without prejudice to any other action which may be taken against a licensee, the Licensing Authority by order in writing, revoke an agent's licence or suspend it for such period as it thinks fit, if in its opinion any of the conditions under which the premises have been approved or under which the licence has been granted have been contravened.(2)Before making any order of suspension or revocation under sub-rule (1) the Licensing Authority shall give the licensee an opportunity of being heard and shall record reasons in writing for such revocation or suspension.(3)Where a licence is liable to be revoked or suspended under sub-rule (1) except in the contravention of condition (c) (iii) of Rule 138 and the Licensing Authority is of the opinion that having regard to the circumstances of the case, it would be inexpedient so to revoke or suspend the licence, if the licensee agrees lo pay certain sum of money, then notwithstanding anything in sub-rule (1) the Licensing Authority may, instead of revoking or suspending, as the case may be, the licence, recover from the licensee the sum of money agreed upon.(4)The Licensing Authority may order the forfeiture in whole or in part of the security furnished by the licensee under sub-rule (5) of Rule 133 for contravention of any provision of this rule or Rules, 132, 133,138, 139, 140 or for breach of any of the conditions specified in Rule 138 by the licensee :Provided that, no such forfeiture shall be made unless the licensee is given opportunity of being heard.(5)In the event of the forfeiture of a security deposit or part thereof, by the Licensing Authority, the licence shall cease to be valid if the licensee tails to make payment to bring the security already furnished by him to its original value within thirty days of the receipt of the order of forfeiture.
