Section 18 in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
18. Supply of indent.
(a)Each Text Books Depot shall register all the indents concerning its jurisdiction in the order of their receipt and effect supply to the concerned indenters according to the registered chronological order as far as practicable.(b)The Text Books Depots shall not be bound to supply any indent in lull. The supplies of indents shall be regulated according to the availability of stock in hand.(c)All consignments of Text Books meant for places situate outside the town of the despatching Text Books Depot shall be booked by passenger train F.O.R. to the Railway Station or Out Agency stated in the indents or by regular Bus service at the exclusive risk and cost of the dealer. The packing, forwarding and railway freight only of all supplies meant for despatch to places outside the locations or towns of the Text Books Depots shall be borne by the Government. The dealers shall make their own arrangements to obtain the delivery of the consignment at their respective Railway Stations for or Out Agencies and carry them to their shop or firm at their own expense. In case the dealer refused to obtain the delivery of the consignment of his indent all expenses incurred in packing, forwarding, booking and rebooking as a result of his refusal shall be recovered from his Security Deposit.(d)Railway Receipts and Despatch invoices shall be sent by the Text Books Depots direct to the concerned dealers under registered covers. The said documents may also be sent to the dealers at their own risk by express delivery only on submission of their written requests to that effect alongwith their indents.(e)All such registered dealers who have their shops or forms inside the town where Text Books Depots exist shall receive unpacked supplies of their indents at the counter of their respective Text Books Depot and for which they shall not be entitled to receive collie or conveyance charge up to their shops.(f)Dealers located outside the town of their respective Text Books Depot shall, if they so desire, receive the delivery of their supplies at the counter of their respective Text Books Depot on requests to that effect in their indents concerned, but in that case they shall not be entitled to receive any payment in lieu of packing, forwarding, railway freight, collie or conveyance charge.(g)Text Books once sold or supplied shall not be taken back but defectively printed or bound copies or Text books if returned in unused and unspoiled condition by the dealer concerned within a month from the date of their purchase together with the number and date of despatch voucher and indent against which they were issued to him shall be replaced by fair ones and both ways transportation charges shall be borne by the Text Books Depot concerned.(h)In case of excess supply of Text Books affected inadvertently by the Text Books Depot to a dealer it shall be binding on him either to return such excess supply immediately to the Text Books Depot concerned or remit its cost into the Treasury' under the Head of Account cited in Rule 16 and send the original receipted challan together with the indent covering the excess supply. Transportation charges incurred in returning such excess supply shall be borne by the Text Books Depot concerned.(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.
