Section 18(i) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
(i)Every care shall be taken by the Text Books Depots in supplying the Text Books and as such all claims for loss or damage in transport shall be made on the carrier by the dealers concerned. Any defect in the supplies which is attributable is the negligence of the Text Books Depot shall be brought to the notice of the authorities of the Text Books Depot and the Superintendent by the dealers concerned within a week from the date of the receipt of the consignment with all necessary references.
