Section 4(3) in Punjab Public Carrier Goods Agents Licensing Rules, 1979
(3)In considering an application for licence made under this rule the licensing authority shall have due regard among other things to the following matters, namely:-(a)the number of goods vehicles either owned by the applicant or under this 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 IV 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 efficiently.
