Section 11 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
11. Premises to be used.
(1)The licensing authority may, in consultation with the local authority or the police authority having jurisdiction over the area concerned, approve any premises owned or in the possession of a licensee or an applicant for an agent's licence to be used for loading or unloading of goods or for parking of goods carriage for the storage of goods in the custody of the agent, having regard to the suitability of the site, sanitary conditions and storage facilities provided at such premises.(2)Any approval under Sub-rule (1) shall subject to the following conditions, namely :(i)that the premises shall all times to kept in a clean conditions and goods state of repairs;(ii)that the premises shall be administered in a seemly and orderly manner;(iii)that the licensee shall take all possible precautions to ensure that no breach of any of the provisions of the Act or of these rules is committed in respect of any vehicle entering or leaving or parking at such premises and shall report in writing any such breach to the nearest police-station.(3)Where the licensing authority refuses to approve any premises under Sub-rule (1) he shall record in writing the reasons for such refusal.
