Section 110(3) in The Punjab Motor Vehicles Rules, 1989
(3)In considering an application for licence made under sub-rule (1), the State or a Regional Transport Authority as the 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 this control such number of goods vehicles as are covered by declaration in Form Pb.GBA-4 obtained by him from the respective owners of goods vehicles.(b)the suitability of accommodation possessed by the applicant for the 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 carriages efficiently.
