85. Record to be Maintained and Returns to be Furnished by Owners of Transport Vehicles.
(1)The Driver of every contract Carriage other than a motor cab and of every goods vehicle for which a public carrier's permit has been granted and which has not been restricted for any specified route or routes, shall maintain a log book and shall enter particulars of every hiring therein.(2)Particulars to be entered in the log-book.(A)In the case of contract carriage. - (i) the name of the hirer, with sufficient particulars to enable him to be identified;(ii)the appropriate number of persons included in the party;(iii)the starting point and the ending point of the trip and the route to be followed;(iv)the date and time from which the hiring has effect;(v)the date and time when the journey is expected to be completed; and(vi)the nature and weight of any goods carried.(B)In case of a goods vehicle. - (i) the name(s) of the person or persons for whom the goods are being carried;(ii)the nature and weight of the goods;(iii)the starting point and the ending point of the trip and the route to be followed; and(iv)the date and time when the trip is to begun and when it is to be completed:Provided that in a case of a vehicle carrying miscellaneous goods belonging to a number of owners it shall suffice if the names of two of them to be recorded with a general description of the types of goods carried.(3)The particulars required by the preceding sub-rule shall be entered in the log-book before the passenger or goods are taken into the vehicle and before the journey is begun.(4)The provisions of this rule shall apply also to any stage carriage, authorized for use as a contract carriage or for the carriage of goods, in so far as the vehicle is used for either of these purposes.(5)Log-books required to be maintained under this rule shall be produced by the driver at any time when the vehicle is on the road or at any reasonable time on the demand of any police officer not below the rank of head constable or any official so empowered by the Commissioner.(6)The State Transport Authority may, by general or special order, require the holder of a permit in respect of any transport vehicle to maintain records and submit returns in respect of the vehicle in such form as the authority may specify and such records and returns may include particulars of the daily use of the vehicle in respect of-(i)the name and licence number of the driver and conductor and other attendant, if any;(ii)the route upon which or the area within which the vehicle was used;(iii)the number of kilometers travelled;(iv)the time and commencement and termination of a journey and of any halts on a journey when the driver obtained rest;(v)the weight of goods carried between specified places and the nature of the goods;(vi)in the case of goods carried in a stage carriage, the number of trips and the distance when goods were carried in addition to passengers and in the latter case the number of the seats available for passengers.(7)No owner or other persons shall cause or allow any person to drive a transport vehicle unless the owner or other person has in his possession a record in writing of the name and address of the driver as set forth in his driving licence, the number of the licence and the name of the authority by which it was issued.
