Section 140 in The Chhattisgarh Motor Vehicles Rules, 1994
140. Place to be used for loading and unloading of goods etc.
(1)The Regional Transport Authority, may in consultation with the local municipal authority or Police authority having jurisdiction over the local area concerned, or both, approve any premises owned or to be used by an applicant for an agent's licence for loading, unloading and for parking goods vehicles or for the storage of goods while in the custody of the licensee having regard to the suitability of the site, traffic conditions obtaining in the locality, sanitary conditions, storage facilities, space for parking vehicles for the purpose of loading or unloading from transporting trucks provided at such premises, as the place of carrying on the business under the licence.(2)Any approval under sub-rule (1) shall be subject to the following conditions, namely :-(i)that the premises shall at all times be kept in clean condition and in good state of repair;(ii)that the premises shall be administered in an orderly manner;(iii)that the licensee shall not change the premises or make any external alteration to, it or in the parking arrangements thereat as may be likely to cause obstruction to the general traffic in the vicinity without prior approval of the Licensing Authority.(iv)that the licensee shall take precautions to ensure that no breach of any provisions of the Act or these rules in so far as these provisions relate to the following matters is committed in respect of any vehicle engaged by him and which is entering or leaving or standing at such premises, namely :-(A)Requirement that a goods vehicle shall be covered by-(i)valid and effective permit/counter-signature of the route/area of travel;(ii)valid certificate of fitness;(iii)valid certificate of insurance; and(iv)payment of tax under the Chhattisgarh Motor Yan Karadhan Adhiniyam, 1991;(B)Observance of the regulation/conditions as to-(i)construction, equipment and maintenance of motor vehicles to the extent the defects are easily noticeable from the exterior appearance of a motor vehicle;(ii)limits of weight and prohibition or restrictions on use of motor vehicle;(iii)loading of goods, overall height, length width and projections of load laterally, to the front, to the rear and in height;(iv)transport of dangerous or explosive substances, contraband articles, under any law for the time being in force;(v)parking or abandonment of motor vehicles on road in such a way as to cause obstruction to traffic or danger to any person or other user of roads;(vi)leaving vehicles in dangerous position; and(vii)driving of motor vehicles by person holding valid and effective driving licence.(3)Where the Regional Transport Authority refuses to approve any premises under sub-rule (1) it shall communicate in writing the reasons for such refusal.
