Section 6(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(2)Where any goods carriage or transport vehicle in any region, transports goods in any control area or part thereof to which this Act applies, the permit granted in respect of such goods carriages or transport vehicles for one region or countersigned for any other region shall be deemed to contain the following condition, namely:-"No person or holder of a permit or his agent shall load or unload goods in or from a goods carriage or transport vehicle at any place in a control area or part .thereof to which the Maharashtra Truck Terminal (Regulation of Location) Act, 1995, applies except at the Truck Terminal.".
