Section 103(2) in The Bihar Motor Vehicles Rules, 1992
(2)In considering the 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 in the charge of the applicant for the storage of goods at every operating place;(e)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.
