Section 5 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
5. Declaration of area of Truck Terminal.
- The Truck Terminal Authority shall, after obtaining previous approval of the State Government or of such other authority as the State Government may, by general or special order, specify in this behalf, declare, by notification in the Official Gazette, the area or areas including the premises and precincts thereof to be the Truck Terminal for one or more control areas, which shall be used by a holder of a permit of a goods carriage or agent or any other person for arrival or departure of goods carriages or transport vehicles or for carrying on business of collecting, forwarding, distributing or transporting goods for the purpose of loading or unloading such goods into or from such goods carriages or transport vehicles.
