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[Cites 0, Cited by 0] [Section 78] [Entire Act]

NCT Delhi - Subsection

Section 78(1) in Delhi Motor Vehicles Rules, 1993

(1)The holder of any stage carriage or contract carriage permit shall within twenty four hours of the occurrence, report in writing to the State Transport Authority any failure of or damage to such vehicle or to any part thereof, if the failure or damage is of such a nature as to render the vehicle unfit for use in accordance with the conditions of the permit for a period exceeding three days.