Section 28(13) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
(13)The Registered Dealer whose place of business is not in the same town as the Depot, shall, if he so desires, receive the delivery of his supplies at the counter of his Depot on request to that effect in his indent, but in that case he shall not be entitled to receive any payment in lieu of packing, forwarding, railway freight, collie or conveyance charge.
