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Union of India - Section

Section 78 in The Motor Vehicles Act, 1988

78. Consideration of application for goods carriage permit. - A Regional Transport Authority shall, in considering an application for a goods carriage permit, have regard to the following matters, namely:

(a)the nature of the goods to be carried with special reference to their dangerous or hazardous nature to human life;
(b)the nature of the chemicals or explosives to be carried with special reference to the safety to human life.