Section 204(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Particulars to be mentioned in contract of agency. - All contracts entered into or way bills issued by a licensee for the purpose of collecting, forwarding or distributing goods shall be in writing, and shall contain the following particulars, namely, -(i)names and addresses of consignors and consignees;(ii)description and weight of consignment;(iii)destination and its approximate distance in kilometres from the starting station;(iv)freight on weight destination or weight distance or on truck distance basis for long distance haulage and for local transport for collection at consignor's place or delivery at consignee's place. if required:(v)delivery instruction (i.e. the approximate date by which and the place at which goods are to be delivered to the consignee);(vi)terms of payment separately for long distance transport, local transport, home delivery and collection of labour charges for loading and unloading and the demurrage.
