Section 133(1)(b) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of Bihar - Subsection

Section 133(1)(b) in The Bihar Motor Vehicles Rules, 1992

(b)to maintain records and submit returns in respect of such transport vehicle in such forms as the Regional Transport Authority may specify and such records and returns may include in respect of daily or trip-wise use of such transport vehicle the particular of-

(i)the name and licence number of the driver and conductor other attendant, if any;

(ii)the route upon which or the area within which the transport vehicle was used;

(iii)the number of kilometers travelled;

(iv)the time of commencement and termination of a journey and every halt thereon;

(v)the names and address of each consignor and consignee, the number of packages or goods received from each consignor and the number and date of a delivery note issued to the consignor under clause (a) the nature and weight of the goods contained in each consignment, the total weight of goods carried in the transport vehicle, the freight chargeable in respect of each consignor or consignee and the names and addresses of the forwarding agents, if any, through whom the goods are consigned;

(vi)in the case of goods carried in a stage carriage, number of trips and kilometers travelled when the goods were carried to the exclusion of passengers, and when goods were carried in addition to passengers the number of seats available for passengers.

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State of Bihar - Subsection

Section 133(1)(b) in The Bihar Motor Vehicles Rules, 1992