Section 105 in The Bihar Motor Vehicles Rules, 1992
105. Conditions of agent's licence.
- The agent's licence shall be subject to the following conditions, namely:-(1)The licence shall, subject to the provisions of Rule 107, 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 dispatch or delivery or both.(3)The licensee shall-(a)take all necessary steps for proper delivery of the goods to the consignee;(b)be liable to indemnity for the consignee for any loss or damage to goods while in his possession by adequate insurance cover, where available, at the cost of the consigner or consignee;(c)issue to the consigner and consignee a goods transport receipt only after he actually receives goods for dispatch 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 charge shall be reasonable and proof of its reasonableness established, if required by the licensing authority;(d)not deliver the goods to the consignee without actually receiving the consigee's note or any such note issued by the office which received the goods for dispatch or if this note is lost or misplaced an indemnity bond covering the value of goods;(e)issue a copy of every goods transport receipt issued to the consigner 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 in Form A.R.T. proper record of collection, dispatch or delivery of good, 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;(g)not charge commission exceeding that which may be fixed by the licensing authority subject to the orders of the State Government, if any;(h)maintain proper account of the commission charged by him to every operator of goods carriages 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) comply with the provisions of the Rules 103, 106, 107 and this Rule.
