Section 82(12) in Delhi Motor Vehicles Rules, 1993
(12)Premises to be used. - (a) The Commissioner may in consultation with the local authority or the police authority having jurisdiction over the area concerned, approve any premises owned by or in possession of, a licensee or an applicant for an agent licence to be used for loading or unloading goods or for parking goods vehicles or 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.(b)Any approval under clause(a) of this sub-rule shall be subject to the following conditions, namely:(i)that the premises shall be administered in a seemly and orderly manner;(ii)that the premises shall at all times be kept in a clean condition and good state of repairs;(iii)that the licensee shall take all possible precautions to ensure that no breach of any of the provisions of the Act/Central motor Vehicles Rules, 1989 or of these rules is committed in respect of any vehicle entering or leaving or parking at such premises and shall report any such breach to the nearest police station.(c)Where the Commissioner refuses to approve any premises under Clause (a) of this sub-rule, he shall record in writing his reasons for such refusal.
