Section 9 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
9. Particulars to be mentioned in contract of Agency.
- All contracts entered into by the licensee for the purpose of collecting, forwarding and distributing goods or collecting goods or forwarding and distributing, as the case may be, shall be in writing and shall contain the following particulars, namely :(i)names and addresses of the consignor and the consignee;(ii)description and weight of the consignment;(iii)destination and its distance in kilometres from starting station;(iv)freight for tone/metre and for the whole consignment;(v)delivery instructions (e.g.) the date by which and the exact place where the goods are to be delivered to the consignee; and .(vi)name of the owner, driver, the registration number of the vehicle and its authorised load and the rate and amount of the commission.
