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[Cites 0, Cited by 0] [Section 82(9)] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(9)(c) in Delhi Motor Vehicles Rules, 1993

(c)that, where he is authorized to forward and distribute goods, the licensee:
(i)shall be responsible for proper delivery of the goods to the consignee;
(ii)shall be liable to indemnify the consignee for any loss or damage to goods arising out of his negligence while in his control or possession;
(iii)shall not issue a goods transport receipt without having actually received the goods;
(iv)shall not deliver the goods to the consignee without actually receiving form the consignee a goods transport receipt or if the receipt is lost or misplaced,: an indemnity bond covering the value of the goods;