Section 108 in The Haryana Motor Vehicles Rules, 1993
108. Premises to be used.
[Sections 93 and 96(2)(xxix)]. - (1) The Regional Transport Authority may in consultation with the local authority or, the police authority having jurisdiction over the area concerned, approve any premises owned by or in possession of licensee or any applicant for the licensee to be used for loading or unloading of goods or for parking goods vehicles for the storage of goods in the custody of the licensee having regard to the stability of the site, sanitary conditions and storage facilities provided at such premises.(2)Where the Regional Transport Authority refuse to approve any premises under sub-rule (1), it shall record, in writing, the reasons for such refusal :Provided that before such refusal an opportunity of being heard shall be given to the licensee or the applicant, as the case may be.
