Section 103 in The Bihar Motor Vehicles Rules, 1992
103. Grant of agent's licence.
(1)Any person desiring to obtain an agent's licence shall make an application to the licensing authority in form prescribed under Rule 73, accompanied by a fee prescribed under Rule 74.(2)In considering the application made under this rule, the licensing authority shall have due regard, among other things to:-(a)the number of goods carriages, if any, either owned by the applicant or under his control;(b)the suitability of accommodation in the charge of the applicant for the storage of goods at every operating place;(e)the facilities provided by the applicant for parking the goods carriages while loading or unloading without hindrance to the general traffic in the area; and(d)the financial resources of the applicant and his experience in the trade.(3)The licensing authority shall either grant or renew the licence including a supplementary licence for branch offices, if any, in the form prescribed under Rule 73, specifying the place or places where the business may be carried on, or refuse to grant or renew the licence:Provided that the licensing authority shall not refuse to grant or renew, the licence or a supplementary licence for a branch office, unless the applicant is given an opportunity of being heard, and the reasons for refusal are recorded and communicated to him in writing.(4)The Licensing Authority shall, while granting or renewing a licence including any supplementary licence or at any time during the validity of a licence, by order require a licensee to furnish a security in cash of five thousand rupees and when the licensee has furnished earlier any security in pursuance of an order passed under this sub-rule, additional security not exceeding five thousand rupees.(5)The licence shall be in two parts, namely, the principal part (hereinafter referred to as "the principal licence) in which supplementary licence issued for every separate establishment or branch office for loading, or unloading or receipt or delivery of consignments is carried on, shall be mentioned, and the supplementary part (hereinafter referred to as "the supplementary licence"). The details of the establishments or branch office (such as municipal house no., the nearest road, by lane, the postal delivery districts and other land marks in the vicinity to enable identification of the place of business duly attested by the licensing authority) shall be attached to the licence.(6)The principal licence shall be kept and displayed prominently at the head office and the supplementary licence shall be kept and displayed prominently at each branch office to which it refers, except when the principal licence or supplementary licence, as the case may be, forwarded to the licensing authority for effecting renewal thereof. Such licence shall be produced before any office of the Motor Vehicles Department or any Police Officer not below the rank of a Sub-Inspector of Police when required by such officer.(7)The agent's licence shall be non-transferable.(8)The agent's licence shall be valid for a period of three years from the date of grant or its renewal. The date of expiry of the supplementary licence shall be co-terminus with the date of expiry of the principal licence irrespective of the date on which the supplementary licence is granted.
