Section 139 in The M.P. Motor Vehicles Rules, 1994
139. 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 :-(a)name and address of consignors and consignees;(b)description and weight of consignment;(c)destination and it's approximate distance in kilometres from the starting station;(d)freight on weight destination basis or weight distance basis or truck distance basis for long distance haulage and for local transport for collection at consignor's place or delivery at consignee's place if required;(e)delivery instructions i.e. the approximate date by which and the place at which goods are to be delivered to the consignee, and(f)terms for payment separately for long distance transport, local transport, home delivery and collection, labour charges for loading and unloading and the demurrage.
