Section 133(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(3)In considering an application made under this rule, the Licensing Authority shall have due regard, among other things to-(a)the number of goods carriages, if any, either owned by the applicant or under his control;(b)the suitability of accommodation under the control of the applicant for the storage of goods at every operating place;(c)the facilities provided by the applicant for parking the goods carriages while loading or unloading without hindrance to the general traffic in the area; and(d)the financial resources of the applicant and his experience in the trade.
