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[Cites 0, Cited by 0] [Section 138(3)] [Section 138] [Entire Act]

State of Madhya Pradesh - Subsection

Section 138(3)(c) in The M.P. Motor Vehicles Rules, 1994

(c)issue to consignor and consignee a goods transport receipt only after he actually receives goods for despatch and state therein the weight, nature of goods, destination, approximate distance over which the goods arc 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 charges shall be reasonable and the Licensing Authority may, require the agent to prove the said charges to be reasonable;