The Motor Vehicles Act, 1988

78. Consideration of application for goods carriage permits.

A  Regional Transport Authority shall, in considering an application for a goods  carriage  permit,  have  regard  to  the  following  matters, namely:--

1. The nature of the goods to be carried with special reference to their dangerous or hazardous nature to human life;
2. The nature of the chemicals or explosives to be carried with special reference to the safety to human life.

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