Section 4 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
4. Application for grant and renewal of agent's licence.
(1)Every application for grant and renewal of agent's licence shall be in Forms I and II respectively.(2)The application shall be accompanied by a fee of rupees one hundred and the security specified under Rule 5 in shape of treasury challan.(3)On receipt of an application the licensing authority shall, having regard, among other things, to-(i)the number of goods carriage either owned by the applicant or under his control;(ii)the suitability of accommodation possessed by the applicant for the storage of goods;(iii)the facilities, if any, provided by the applicant for parking the goods carriage; and(iv)the financial resource of the applicant and his ability to manager the business efficiently; either grant or renew or refuse to grant or renew the licence.(4)The State Transport Authority shall cause copies of any licence granted or renewed by it under this rule to be set to each of the Regional Transport Authorities of this regions in which such licence as to be operative.
