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[Cites 0, Cited by 0] [Section 81(14)] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(14)(d) in Delhi Motor Vehicles Rules, 1993

(d)The licensee shall possess and maintain fully furnished office with adequate staff to attend the need of customer and to look after their luggage and shall maintain records containing complete particulars regarding names and addresses of the tourists, the fare collected from each of a group of travellers, the particulars of journeys and the particular of the contract carriage for the journey and shall furnish to the licensing authority who issued the licence, daily return showing particulars of contracts in the prescribed form, etc.