Section 4(3) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
(3)On receipt of an application the licensing authority shall, having regard, among other things, to-(i)the number of goods carriage either owned by the applicant or under his control;(ii)the suitability of accommodation possessed by the applicant for the storage of goods;(iii)the facilities, if any, provided by the applicant for parking the goods carriage; and(iv)the financial resource of the applicant and his ability to manager the business efficiently; either grant or renew or refuse to grant or renew the licence.
