Section 11(1) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
(1)The licensing authority may, in consultation with the local authority or the police authority having jurisdiction over the area concerned, approve any premises owned or in the possession of a licensee or an applicant for an agent's licence to be used for loading or unloading of goods or for parking of goods carriage 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.
