Section 14 in Punjab Public Carrier Goods Agents Licensing Rules, 1979
14. Premises to be used. Section 66-A(2)(f).
(1)The Regional Transport Authority may, in consultation with the local authority or the police authority having jurisdiction over the areas concerned, approve any premises owned by or in the possession of a licensee or an applicant for the licence to be used for loading or unloading of goods or for parking goods vehicles or for the storage of goods in the custody of the licensee having regard to the suitability of the site, sanitary conditions and storage facilities provided at such premises.(2)Any approval under sub-rule (1) shall be subject to the following conditions, namely :-(i)the premises shall be administered in an orderly manner;(ii)the premises shall at all times be kept in clean condition and good state of repairs; and(iii)the licensee shall take all precautions to ensure that no breach of any of the provisions of the Motor Vehicles Act, 1939 or of the rules made thereunder is committed in respect of any vehicles entering or leaving or parking at such premises and shall report in writing any such breach to the nearest police station.(3)Where the Regional Transport Authority refuses to approve any premises under sub-rule (1) it shall record in writing the reasons for such refusal.
