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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(10) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

(10)All consignment of Text Books meant for Registered Dealers whose place of business is not in the same town as the depot shall be booked by passenger train F.O.R. Railway Station or Out Agency. They may also be sent by regular Bus Service at the exclusive risk and cost of the Registered Dealer. Packing, forwarding charges and Railway freight up to the nearest Railway Station only shall be borne by the Government. The Registered Dealer shall make his own arrangements to obtain delivery of his consignment at his Railway Station or Out Agency or Bus Depot and carry them to his shop or firm at his own expense. In the event of delay in taking delivery of the consignments the Registered Dealer shall bear such demurrage etc. as the railway or transport company may charge by reason thereof.