Section 14(1) in Punjab Public Carrier Goods Agents Licensing Rules, 1979
(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.
