A licensing authority shall, before granting or renewing a licence take into consideration the following, namely:(i)That applicant has a good moral character and has intimate knowledge of passenger transport business;(ii)That the main office or the branch office of the applicant is eitherowned by the applicant or is taken on lease by him or is hired in his name and it has adequate space for reception room, administrative section, cloak room with locker facilities, sanitary blocks, [adequate parking space] [ Substituted by S.O. 808(E), dated 28.11.1991, for " sufficient covered space" (w.e.f. 28.11.1991).] for the motor cabs;(iii)That the applicant has necessary facilities for the housing, maintenance and repair of his vehicles;(iv)That the applicant has at least one telephone which is accessible throughout day and night;(v)That the applicant has [branch offices or sub-licensee offices] [ Substituted by S.O. 808(E), dated 28.11.1991, for " branch offices" (w.e.f. 28.11.1991).] with telephones, in not less than 5 cities of tourist importance with facilities for housing, maintenance and repair of vehicles;(vi)That the financial resources of the applicant are sufficient to provide for the continued maintenance of motor cabs and for the efficient management of the establishment;(vii)That the applicant maintains not less than 50 motor cabs of which 50 per cent are air-conditioned duly covered by permits issued under sub-section (9) of section 88 of the Act, with comprehensive insurance, fitness certificate, motor vehicles tax paid up-to date:Provided that in the case of licence for a branch office situated in a place outside the jurisdiction of the licensing authority, it shall be sufficient, if such branch office maintains not less than five motor cabs.
