Section 106 in The Bihar Motor Vehicles Rules, 1992
106. 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 address of consigners and consignees.(ii)description and weight of consignment,(iii)description and it's approximate distance in kilometers from the starting station,(iv)freight on weight-destination or weight-distance or no truck distance basis for long distance haulage, and for local transport for collection at consigner's place or delivery at consignee's place, if required,(v)delivery instructions i.e. the approximate date by which and the place at which goods are to be delivered to the consignee,(vi)terms for payment separately for long distance transport, local transport, home delivery and collection labour charges for loading and unloading and the demurrage.
