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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Haryana - Subsection

Section 94(3) in The Haryana Motor Vehicles Rules, 1993

(3)In the case of goods carriage the record of daily haulage shall be maintained by the permit holder in the following table :-Table
Name and address of the permit holder Type of permit Permanent/Temporary Registration No. of Vehicles Goods Date carriage for hire or trade and business
Serial No. of trips Name and Address of sender or booking Agent Name and Address of consignee Name of commodity carried Weight in quintals/Kilograms Origin
1 2 3 4 5 6
Destination Distance between 6 and 7 Quintals per kilograms performed column (5), column (8) Freight charged in rupees Remarks
7 8 9 10 11
Signature of Permit Holder(Strick out where not applicable Records of Daily Haulage)N.B. (i) If more than one commodity is carried during the same trip of booked between places en route the debits of each commodity have to be shown separately in separate lines under all columns.
(ii)General origin and destination of the vehicle will be origin and destination of cargo. In case they are different origin and destination of cargos may be inserted under column (6) and (7) respectively with a note in the remarks column showing origin and destination of the vehicle.