Section 8 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
8. Permission for use of premises, etc. in Truck Terminal.
- The Truck Terminal Authority shall, upon an application made by any person who is engaged by himself or as an agent in the business of collecting, forwarding or distributing goods carried by goods carriages, in accordance with the provisions of section 93 of the Motor Vehicles Act, 1988, permit such person or agent to use premises, facilities and services in the Truck Terminal in such manner and upon such terms and conditions as may be prescribed by regulations.
