The Motor Vehicles Act, 1988
114. Power
to have vehicle weighed.
- Any person authorised in this behalf by the State Government may, if he has reason to
believe that a goods vehicle or trailer is being used in contravention of
section 113, require the driver to convey the vehicle to a weighing device,
if any, within a distance of ten kilometres from any point on the forward
route or within a distance of twenty kilometres from the destination of the
vehicle for weighment; and if on such weighment the vehicle is found to
contravene in any respect the provisions of section 113 regarding weight,
he may, by order in writing, direct the driver to off-load the excess weight at
his own risk and not to remove the vehicle or trailer from that place until the
laden weight has been reduced or the vehicle or trailer has otherwise been
dealt with so that it complies with section 113 and on receipt of such notice,
the driver shall comply with such directions.
- Where the
person authorised under sub-section (1) makes the said order in writing, he
shall also endorse the relevant details of the overloading on the goods
carriage permit and also intimate the fact of such endorsement to the
authority which issued that permit.
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