The Carriage by Road Act, 2007

20. Power to make rules. -

1.   The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.

2.   In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

a.   the form and manner of making an application for grant or renewal of a certificate of registration for main office or branch office and the fee thereof under sub-sections (2) and (3) of section 4;

b.   the other conditions of eligibility which are required to be fulfilled by an applicant under clause (d) of sub-section (4) of section 4;

c.   the form in which and the conditions subject to which certificate of registration or renewal may be granted under sub-section (5) of section 4;

d.   the form and manner of maintaining a register under clause (a) of sub-section (7) of section 4;

e.   the information and return which may be furnished to the registering authority and the transport research wing under clause (c) of sub-section (7) of section 4;

f.   fee for submitting the memorandum of appeal under sub-section (2) of section 6;

g.   the form and manner in which a goods forwarding note shall be executed by the consignor under sub-section (1) of section 8;

h.   the form and manner in which a common carrier shall issue goods receipt under sub-section (1) of section 9;

i.   liability of the common carrier for loss of, or damage to any consignment under sub-section (1) of section 10;

j.   the procedure and safeguards to be complied with for carrying goods of dangerous or hazardous nature under sub-section (1) of section 13;

k.   the specification of the goods of dangerous or hazardous nature to human life and the label or class of labels to be carried or displayed in or on the motor vehicle or on such goods in the course of their transportation under sub-section (2) of section 13; and

l.   any other matter which is required to be, or may be, prescribed.

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3.   Every rule made under this section and every notification issued under section 14 shall be laid, as soon as may be after it is made or issued, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or the notification, or both Houses agree that the rule or the notification should not be made or issued, the rule or the notification shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.

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