Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(3) in The Punjab Motor Vehicles Rules, 1989

(3)In the case of goods carriage the record of daily haulage shall be maintained by the permit-holder in the following table :
Name and address of the permit holder Type of permit Permanent__________Temporary Registration No. of Vehicles Goods Date carriage for hire or reward trade and business  
           
Serial No. of trip Name and address of sender or booking Agents Name and address of consignee Name of commodity carried Weight in quintals/kgs. Origin
1 2 3 4 5 6
           
Destination Distance between 6 and 7 Quintals per kms performed Col.(5) x Col.(8) Freight charged in rupees Remarks
7 8 9 10 11
    Signature of Permit-holder  
(Strike out where not applicable Records of Daily Haulage.)N.B. (i) It more than one commodity is carried during the same trip or booked between places en route the debits of each commodity have to be shown separately in separate lines under all columns.
(ii)Generally origin and destination of the vehicle will be origin and destination of cargo. In case they are different, origin and destination of cargos may be inserted under Columns (6) and (7) respectively with a note in the remarks column showing origin and destination of the vehicle.