Section 7 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
7. Provisions of section 6 not to apply to certain transport vehicles.
- Nothing contained in section 6 shall apply to,-(a)a person loading or unloading goods wholly and exclusively for one person and at any one place in the control area;(b)a person loading goods at any one place in the control area; and unloading the same goods at any other place in the control area;(c)the goods carriages or transport vehicles exclusively transporting goods of any, -(i)consul de carriers, whether called a consul-general, consul, vice-consul, consular agent, pro-consul or by any other name, of a Foreign State [when such transport of goods is by themselves or for their own official use and such exemption is available on the reciprocal basis in the respective nation to which they belong;] [This portion was added by Maharashtra 41 of 1997, Section 2(a).];(ii)departments or offices of the State or Central Government or of any companies or undertakings set up by the State or Central Government;(iii)[ statutory corporations or a local authority established under any State or Central Act.] [This paragraph was substituted for the original by Maharashtra 41 of 1997, Section 2(b).]
