Section 4(5) in Punjab Public Carrier Goods Agents Licensing Rules, 1979
(5)Every licence shall indicate whether it is a Principal licence or a supplementary licence. In the Principal licence the details of supplementary licences issued for every separate establishment or branch office where business of loading, unloading or receipt or delivery of consignments is carried on shall be mentioned. The details of establishment or branch office such as municipal office, number of the nearest road, the name of the locality and other important factors in the vicinity, to enable identification of the place of licence should also be mentioned therein.
