Section 138 in The Chhattisgarh Motor Vehicles Rules, 1994
138. Conditions of Agent's Licence.
- An agent's licence shall be subject to the following conditions, namely :-(1)The licensee shall, subject to the provisions of Rule 140 provide adequate space for the parking of vehicles for the purpose of loading and unloading of goods;(2)the licensee shall be responsible for proper arrangement for storage of goods collected for despatch or delivery or both;(3)the licensee shall-(a)lake all necessary steps for proper delivery of the goods to the consignee;(b)be liable to indemnify the consignee for any loss or damage lo goods while in his possession, by adequate insurance cover where available, at the cost of the consignor or consignee;(c)issue to consignor and consignee a goods transport receipt only after he actually receives goods for despatch and state therein the weight, nature of goods, destination, approximate distance over which the goods are to be carried, the freight charged, the service charge, if any, such as for local transport insurance while in his custody and labour charge, if any, for loading and unloading provided that the service charges shall be reasonable and the Licensing Authority may, require the agent to prove the said charges to be reasonable;(d)not deliver the goods to the consignee without actually receiving the consignee's note or any such note issued by the office which received the goods for despatch or if this note is lost or misplaced, an indemnity bond covering the value of the goods;(e)issue a copy of every goods transport receipt issued to the consignor or consignee to the driver of the goods vehicle transporting the goods and shall not allow any consignment to be loaded without handing over a copy of the receipt in respect thereof to the driver;(f)maintain proper record of collection, despatch or delivery of goods, the registration mark of the vehicle in which goods are carried for transport and make the same available for inspection by the Licensing Authority, or by any person duly authorised by it in this behalf and file an annual return in Form C.G.M.V.R.-68 (ART) to the Licensing Authority;(g)not charge commission in excess of the rate fixed by the Regional Transport Authority subject to the orders of the State Government, if any;(h)maintain proper account of the commission charged by him from every operator of goods carriage engaged by him;(i)maintain a weighing device in good condition and capable of weighing at a time not less than 250 kilograms;(j)not refuse to accept goods for transport without valid reasons; and(k)not effect the transport unless he verifies the identity of the consignor and also obtains the signature of the consignor or his agent with details of material to be transported and full address of the consignor and shall not deliver the goods to the consignee unless he verifies the identity of the consignee or his agent and also obtains a receipt with signature, name and address in detail of the consignee or his agent when the goods are booked at consignee's risk with a condition that the consignor shall pay the transport charges;(l)comply with the provisions of this rule and Rules 132, 133, 138, 139 and 140,
