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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Chattisgarh - Subsection

Section 126(b) in The Chhattisgarh Motor Vehicles Rules, 1994

(b)ensure that the public service vehicles for which he sold tickets or otherwise booked the passengers for travel, carries a valid permit for the route and complies with the other requirements of the Act, and that such vehicle departs from the Scheduled place and at the Scheduled time for its journey;