(9)Conditions for Agent's Licence. - An agent's licence shall be subject to the following conditions, namely:-(a)that the licensee shall, subject to the provisions of he rules, provide places for loading and unloading of goods;(b)that the licensee shall be responsible for proper arrangements for storage of goods collected for dispatch and delivery;(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;(d)that the licensee shall insure the goods against any loss or damage while in his control or possession;(e)that the licensee shall maintain a proper record of the vehicle(s) under his control and the collection, dispatch and delivery of goods which shall be open to inspection by the Commissioner or by any person duly authorized in this behalf by him and shall furnish to the Commissioner by 31st day of January every year a return in respect of previous calendar year;(f)that the licensee shall not charge any commission exceeding that prescribed by the Commissioner;(g)that the licensee shall as far as possible furnish the operators with correct figures of the freight receivable by them from the consigners for the consignees;(h)that the licensee shall maintain proper accounts of the commission charged by him which shall be open to inspection by the Commissioner or by a person duly authorized by him in this behalf;(i)that the licensee shall ensure that the goods vehicle under his control have valid permits for routes on which the vehicle(s) have to ply.(j)that the licensee shall maintain in good condition a weighing device capable of weighing at a time not less than 226 kilograms of weight.(k)that the licensee shall as far as possible attend to his customer in the order in which they approach him:Provided that customer in respect of fresh fruits, vegetable, milk and milk products shall be given priority over other customers;(l)that the licensee shall assign the available traffic amongst the traffic in the order in which they have approached him and shall maintain a register chronologically recording particulars of the available traffic and the waiting operators;(m)that the licensee shall comply with the provisions of these rules and shall observe such other conditions as the licensing authority may specify in the licence;(n)that the licensing authority may after giving notice of not less than one month in writing either vary the conditions of the licence or attach to the licence, further conditions;(o)that the licensee shall keep a complaint book which shall be given to the customers or the operators without any hesitation. It shall be open for inspection by any officer of Transport Department, so empowered by the Commissioner or by police officer in uniform not below the rank of Sub-Inspector. The complaint book shall be produced before the licensing authority at the time of renewal. If there is any serious complaint, the renewal shall be refused;(p)that agent shall display a notice board as under,-"In case of any complaint against the booking agency please inform Commissioner (Transport), Government of the National Capital Territory of Delhi, 5/9 Under Hill Road, Delhi(q)that agent shall display a rate list, for different types of services provided by him, duly approved by the Commissioner.
