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

State of Chattisgarh - Subsection

Section 138(3)(k) in The Chhattisgarh Motor Vehicles Rules, 1994

(k)not effect the transport unless he verifies the identity of the consignor and also obtains the signature of the consignor or his agent with details of material to be transported and full address of the consignor and shall not deliver the goods to the consignee unless he verifies the identity of the consignee or his agent and also obtains a receipt with signature, name and address in detail of the consignee or his agent when the goods are booked at consignee's risk with a condition that the consignor shall pay the transport charges;