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[Cites 0, Cited by 0] [Section 69] [Entire Act]

NCT Delhi - Subsection

Section 69(9) in Delhi Motor Vehicles Rules, 1993

(9)The State Transport Authority may impose conditions on the use of any contract carriage in regard to the weight of luggage and goods which may be carried therein generally or in any specified area:Provided that in the case of contract carriage other than a motor cab the weight of goods allowed shall not exceed that is permitted under these rules in the case of stage carriage.