Section 8(c) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
(c)that, where he is a authorised to forward and distribute goods, the licensee shall-(i)be responsible for proper delivery of the goods to the consignee;(ii)be liable to indemnify the consignee for any loss or damage to goods while in his control or possession;(iii)not issue a good transport receipt without having actually received the goods;(iv)not deliver the goods to the consignee without actually receiving from the consignee a goods, transport receipt or if the receipt is lost or misplaced, an indemnity bond covering the value of goods;
