Section 105(3)(c) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 105(3)] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(3)(c) in The Bihar Motor Vehicles Rules, 1992

(c)issue to the consigner and consignee a goods transport receipt only after he actually receives goods for dispatch and state therein the weight, nature of goods, destination, approximate distance over which the goods are to be carried, the freight charged, the service charge. If any, such as for local transport, insurance while in his custody and labour charge, if any, for loading and unloading provided that the service charge shall be reasonable and proof of its reasonableness established, if required by the licensing authority;

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State of Bihar - Subsection

Section 105(3)(c) in The Bihar Motor Vehicles Rules, 1992