Section 79 in The Chhattisgarh Motor Vehicles Rules, 1994
79. Carriage of goods on contract carriage prohibited.
- The Regional Transport Authority shall not authorise the use of a contract carriage for the carriage of goods save for :(a)Special reasons on particular occasions and subject to condition and restriction to be specified on the permit; or(b)the carriage of the personal effects or household effects of a hirer if so authorised in the permit but not the carriage of general merchandise.
