Section 8 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
8. Conditions for agent's licenses.
- Agent's licence shall be subject to the following conditions, namely :(a)that the licensee shall provide places for loading and unloading of goods;(b)that the licensee shall be responsible for proper arrangements for storage of goods collected for despatch and delivery;(c)that, where he is a authorised to forward and distribute goods, the licensee shall-(i)be responsible for proper delivery of the goods to the consignee;(ii)be liable to indemnify the consignee for any loss or damage to goods while in his control or possession;(iii)not issue a good transport receipt without having actually received the goods;(iv)not deliver the goods to the consignee without actually receiving from the consignee a goods, transport receipt or if the receipt is lost or misplaced, an indemnity bond covering the value of goods;(d)that the licensee shall ensure the goods against any loss or damage while in his control or possession;(e)that the licensee shall maintain a proper record of the vehicles under his control and of the collection, despatch and delivery of goods which shall be open to inspection by the State Transport Authority or the Regional Transport Authority or by any person duly authorised in this behalf by any such authority and shall furnish to the State Transport Authority by the 31st March every year a return in respect of the previous calendar year in Form IV;(f)that the licensee shall not charge any commission exceeding that prescribed under Rule 10;(g)that the licensee shall furnish the operators with correct figures of freight receivable thereby then from the consignors or the consignees;(h)that the licensee shall maintain proper account of the commission charged by him and have the same audited by qualified auditors annually;(i)that the licensee shall ensure that the goods vehicles under his control have valid permits for routes on which the vehicles have to ply;(j)that the licensee shall maintain in good condition a weighing device capable of weighing at time not less than 226 Kgs.;(k)that the licensee shall attend to his customers in the order in which they approach him :Provided that customers in respect of perishable goods as notified by the Government in the Official Gazette shall be given priority over other customers and shall be attended to in the order, in which they approach the licensee;(l)that the licensee shall assign the available traffic amongst the operators in the order in which they have approached him and shall maintain a register chronologically recording particulars of the available traffic and the waiting operators;(m)that the licensee shall comply with the provision of this rule and shall observe such other conditions as the licensing authority may specify in the licence;(n)that the licensing authority may, at his discretion make an order for forfeiture, in whole or part of the security or the additional security furnished by the licensee under Rule 5 for contravention of any of the provisions of this rule or for breach of any of the conditions of the licence;(o)that the licensing authority may after giving notice of not less than one month in writing either very the conditions of the licence or attach to the licence further conditions.
