Section 85(2)(A) in Delhi Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

(A)In the case of contract carriage. - (i) the name of the hirer, with sufficient particulars to enable him to be identified;

(ii)the appropriate number of persons included in the party;

(iii)the starting point and the ending point of the trip and the route to be followed;

(iv)the date and time from which the hiring has effect;

(v)the date and time when the journey is expected to be completed; and

(vi)the nature and weight of any goods carried.

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