Section 199(3) in The West Bengal Motor Vehicles Rules, 1989
(3)In considering an application made under this rule the licensing authority shall have due regard, among other things to -(a)the number of goods vehicles, if any, either owned by the applicant or under his control;(b)the suitability or accommodation at the disposal of the applicant for the storage of goods at every operating place;(c)the facilities provided by the applicant for parking the goods vehicles while loading or unloading without hindrance to the general traffic in the area;(d)adequate garage facilities in respect of such goods vehicles owned or under the control of the applicant:(e)the financial resources of the applicant and his experience in the trade.
