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[Cites 0, Cited by 0] [Section 82(9)] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(9)(e) in Delhi Motor Vehicles Rules, 1993

(e)that the licensee shall maintain a proper record of the vehicle(s) under his control and the collection, dispatch and delivery of goods which shall be open to inspection by the Commissioner or by any person duly authorized in this behalf by him and shall furnish to the Commissioner by 31st day of January every year a return in respect of previous calendar year;