Section 98 in The Chhattisgarh Motor Vehicles Rules, 1994
98. Duty to carry goods in Goods Carriage.
- An owner or person incharge of a goods carriage shall not, save for reasonable and lawful excuses refuse to carry any goods of any person tendering the same for not less than the maximum freight, if any, fixed under sub-section (1) of Section 67 of the Act.
