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[Cites 0, Cited by 0] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(7) in Delhi Motor Vehicles Rules, 1993

(7)Forwarding and Collecting Agents. - An agent's licence shall, where the holder thereof is licensed to act only as a forwarding agent or as a collecting agent, specify the fact clearly.
(ii)An agent's licence shall be non-transferable.
(iii)No agent's licence shall authorize a person to act as such agent unless he had adequate facilities to load and unload goods at the premises approved by the Commissioner under these rules.