Section 66A in The Motor Vehicles Act, 1939

66A. 2[ Agent or canvasser to obtain licence.

(1) No person shall engage himself-

(i) as an agent or canvasser, in the sale of tickets for travel by public service vehicles or in otherwise soliciting custom for such vehicles, or

(ii) as an agent in the business of collecting, forwarding or distributing goods carried by public carriers, 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:-

(a) the period for which a licence may be granted or renewed:

1. Ins. by Act 20 of 1942, s. 15.

2. Ins. by Act 56 of 1969, s. 36 (w. e. f. 1- 10- 1970 ).

(b) the fee payable for the issue or renewal of the licence;

(i) of a sum not exceeding rupees five thousand in the case of an agent in the business of collecting, forwarding or distributing goods carried by public carriers.

(ii) of a sum not exceeding rupees five hundred in the case of any other agent or canvasser, and the circumstances under which the security may be forfeited;

(d) the provision by the agent of insurance of goods in transit;

(e) the authority by which and the circumstances under which the licence may be suspended or revoked;

(f) such other conditions as may be prescribed by the State Government.]