Section 4 in Punjab Public Carrier Goods Agents Licensing Rules, 1979
4. Application. Section 66-A(b).
(1)Any person desiring to obtain a licence under rule 3 or to get the same renewed may make an application to the licensing authority in Form I or Form II or Form III as the case may be.(2)The application shall be accompanied by a treasury receipt showing a deposit of fee of ten rupees under appropriate head of account.(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.(4)The licensing authority shall either grant or renew the principal licence and the supplementary licence for a branch office, if any, in Form V and Form VI, respectively specifying the place or places where the business may be carried on, or refuse to grant or renew the licence.Provided that the licensing authority shall not refuse to grant or renew a licence or supplementary licence for a branch office, unless the applicant is given an opportunity or being heard and the reasons for refusal are recorded and communicated to him in writing.(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.
