The Motor Vehicles Act, 1988

93. Agent  or canvasser  to obtain  licence.

1. No person shall engage himself--

1. as  an agent  or a canvasser, in the sale of tickets for travel by  public service  vehicles or  in  otherwise  soliciting custom for such vehicles, or
2. as  an agent  in the business of collecting, forwarding or distributing  goods carried  by goods carriages, unless he has obtained a  licence from  such  authority  and  subject  to  such conditions as may be prescribed by the State Government.

2. The conditions referred to in sub-section (1) may include all or any of the following matters, namely:--

1. The period for which a licence may be  granted  or renewed;
2. the fee payable for the issue or renewal of the licence;
3. the deposit of security--

1. of a sum not exceeding rupees fifty thousand in the case of  an agent  in the business of collecting, forwarding or distributing goods carried by goods carriages;
2. of a sum not exceeding rupees five thousand in the case of  any other agent or canvasser, and the circumstances under which the security may be forfeited;

4. the  provisions by  the agent  of insurance  of goods in transit;
5. the authority by which and the circumstances under which the licence may be suspended or revoked;
6. such  other conditions as may be prescribed by the State Government.

3. It shall be a condition  of every  licence that no agent or canvasser to  whom the  licence is  granted  shall  advertise  in  any newspaper, book,  list,  classified  directory  or  other  publication unless there  is contained  in such  advertisement appearing  in  such newspaper, book,  list, classified  directory or other publication the licence number,  the date  of expiry of licence and the particulars of the authority which granted the licence.

Back

Index

Next