(2)If a complaint is received by the registering authority against a common carrier from a consignor in respect of,-(i)non-issuance of receipt of goods;(ii)non-disclosure of the whereabouts of the goods in transit when asked by the consignor or consignee;or(iii)detention of goods for delivery without valid reasons; or(iv)demand for unreasonable additional charges at the time of delivery, which were neither disclosed nor agreed upon between the consignor and the consignee earlier; or(v)non-payment of charges agreed and payable to truck-owners,it may give a notice by registered post or through electronic media or by any other verifiable means to the holder of certificate of registration to rectify the same within a period of thirty days and in case such holder fails to do so, it may revoke certificate of registration for a period as may be prescribed under the rules on completion of that enquiry.
