(3)Application:- (i) Any person desiring to obtain a licence for carrying on any business referred to in sub-rule (1) of this rule or for renewing such licence may make an application to the licensing authority.(ii)[ The application shall be accompanied by the license fee of Rs. Four thousand only for Head Office and Rs. One thousand only for each branch office;] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.](iii)On receipt of an application, the licensing authority shall grant or renew or refuse to grant or renew the licence, having regard among other things, to the following matters, namely:(a)the number of goods vehicles either owned by the applicant or under his control exclusively by virtue of a written contract or agreement;(b)the suitability of accommodation possessed by the applicant for the storage of goods;(c)the facilities, if any, provided by the applicant for parking the goods vehicle; and(d)the financial resources and experience of the applicant and his ability to manage the business efficiently.
