Section 102(3) in The Haryana Motor Vehicles Rules, 1993
(3)In considering an application for licence made under sub-rule (1) the State or a Regional Transport Authority, as the case may be, shall have due regard among other things to the following matters, namely :-(a)the number of goods vehicle either owned by the applicant or under his control.Explanation : - For the purpose of clause (a), a person shall be deemed to have under his control such number of goods vehicles as are covered by declaration in Form HR No. 41 obtained by him from the respective owners of goods vehicles;(b)the suitability of accommodation possessed by the applicant for storage of goods at the operating place;(c)the facilities, if any provided by the applicant for parking of goods vehicles; and(d)the financial resources of the applicant and his ability to manage the business of collecting, forwarding or distributing goods carried by goods carriage, efficiently.
