Section 82(10) in Delhi Motor Vehicles Rules, 1993
(10)Particulars to be mentioned in Contract of Agency. - All contracts entered into by the licensee, for the purpose of collecting, forwarding and distributing goods, as the case may be, shall be in writing and shall contain the following particulars namely:(i)names and addresses of the consignors and consignees;(ii)description and weight of the consignment;(iii)destination;(iv)freight per tonne kilometer or for the whole consignment;(v)delivery instructions (e.g. the date by which and the exact place where the goods are to be delivered to the consignee etc.);(vi)terms of the agreement of payment, whether to pay or paid;(vii)name of the owner, driver, the registration number of the vehicle and its authorized load and the rate and amount of commission.
