10. Duties and responsibilities of hirers of motor cabs.-
(1)It shall be the duty of every hirer, to keep the holder of the licence, informed of his movements from time to time.(2)If an individual or company has hired the vehicle as a leader of the tourist party, it shall be the duty of such leader of the party to keep the holder of the licence, informed of the movement of each vehicle, from time to time.(3)[ If a hirer so desires, he may engage a person possessing a valid driving licence to drive the vehicle so hired during the period of the hire agreement.] [ Inserted by S.O. 808(E), dated 28.11.1991 (w.e.f. 28.11.1991).]
