Section 95 in The Haryana Motor Vehicles Rules, 1993
95. Log-books and complaint books to the maintained by drivers of transport vehicle.
[Section 96(2)(vi) and (xxxii).]. - (1) The owner of a transport vehicle other than stage carriage shall ensure that the driver of the vehicle maintains a log-book and enter particulars of every hiring consignment therein.(2)The particulars to be entered in the log-book in the case of a contract carriage and a private service vehicle shall be as under :(a)the name of the hirer, with sufficient particulars to enable him to be identified;(b)the approximate number of persons included in the party;(c)the starting point and finishing point of the trip and the route to be followed;(d)the date and time from which the hiring has effect;(e)the date and time when the journey is expected to be completed; and(f)the nature and weight of any goods carried in the case of a goods carriage;(i)Serial No.;(ii)Name of Driver;(iii)Hours of duty from .......;(iv)Description and weight of goods;(v)Place and time with date of despatch;(vi)Destination with probable time of arrival;(vii)Distance;(viii)Amount of freight charged;(ix)Name and address of the consignor;(x)Name and address of the consignee;(xi)Signature and designation of inspecting officer;(xii Remarks;Provided that in the case of vehicle carrying miscellaneous goods belonging to a number of owners, the record of each consignment shall be kept in the standard way bill form as under :-
